Section 149 in The Orissa Municipal Corporation Act, 2003
149. Road Development and Maintenance Account.
(1)There shall be placed to the credit of the Corporation Fund in the Road Development and Maintenance Account -(a)such subvention as the Government may give, from time to time, from the proceeds of tax on motor vehicles;(b)fees realised on account of parking of vehicles under this Act; and(c)the amount received from the Government under Sub-section (2).(2)The Government shall in each year give to the Corporation an amount which shall include any money given by the Government to the Corporation as subvention for a specific purpose or given towards the payment of salary and allowances, if any, of the officers and employees of the Corporation in so far as their work relates to road development and maintenance.(3)The money credited to Corporation fund in the road Development and Maintenance Account shall, subject to the regulations made in this behalf, be applied for the purpose of development and maintenance of roads.
