Section 132B in The Maharashtra Village Panchayats Act, 1959
132B. [ Village Water Supply Fund. [Section 132B was substituted by Maharashtra 5 of 1997, section 5.]
(1)There shall be in each village, a separate Fund, which shall be called the "Village Water Supply Fund". There shall be in each village.(2)The following shall be paid into, and form a part of, the Village Water Supply Fund, namely:-(a)the amount credited to and outstanding in the Village Employment Fund, on the date of commencement of the Bombay Village panchayats (Amendment) Act, 1996;(b)an amount not less than thirty-five per cent of the amount of grant received by a panchayat under sub section (1) of section 131, with effect from the financial year 1996-97 and every year thereafter. In the case of a panchayat constituted for any Devasthan Inam Village, such amount shall be in accordance with such order as the State Government may, from time to time, make in this behalf, regard being had to the land therein which may be exempt from the payment of land revenue either wholly or partially;(c)the proceeds of the general water rate and the special water rate under clauses (viii) and (xii) respectively, of sub-section (1) of section 124;(d)all sums received by way of deposits etc. in relation to domestic water supply or non-domestic use through pipes or otherwise.(3)The amount standing to the credit of this Fund shall be utilized only for the purpose of supply of water for domestic use or for cattle or for other non-domestic uses excluding agricultural and industrial use.(4)The State Government may make rules relating to all matters connected with the Fund and its accounts, including the manner in which the Fund shall be maintained, operated upon and expanded.]
