Section 74 in Andhra Pradesh Panchayat Raj Act, 1994
74. Gram Panchayat Fund.
(1)All moneys received by the Gram Panchayat shall constitute a fund called the "Gram Panchayat Fund", and shall be applied and disposed of in accordance with the provisions of this Act and other laws:Provided that the Gram Panchayat shall credit, subject to such rules as may be prescribed, the proceeds of any tax or fee levied under this Act, to a special fund earmarked for the purpose of financing any specific public improvement. A separate account shall be kept of the receipts into and the expenditure from such special fund.(2)Subject to the provisions of sub-Section (1), the receipts which shall be credited to the Gram Panchayat Fund shall include-(i)the house-tax and any other tax or any cess or fee levied under this Act;(ii)the proceeds of the duty collected under sub-Section (4) of Section 60;(iii)the proceeds of the duty on transfers of property levied under Section 69 which are paid to the Gram Panchayat;[***] [Omitted by Section 4(i) of Act. no. 37 of 2001.](iv)[] [Renumbered by Section 4(ii) of Act. no. 37 of 2001.] any payment made to the Gram Panchayat by a market committee in pursuance of sub-Section (3) of Section 11 of the Andhra Pradesh (Andhra Area) Commercial Crops Markets Act, 1933 (Act XX of 1933), or any other law similar thereto for the time being in force;(v)the taxes and tolls levied in the village under Sections 117 and 118 of the Andhra Pradesh (Andhra Area) Public Health Act, 1939 (Act III of 1939); or under the corresponding provision of any other law similar thereto for the time being in force in the State;(vi)any payment made to the Gram Panchayat by the Government under Section 13 of the Andhra Pradesh Entertainments Tax Act, 1939 (Act X of 1939);(vii)the amount contributed by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to the Gram Panchayat in respect of markets in the village classified as [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] markets or paid by the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] to the Gram Panchayat towards the latter's share of the income derived from such markets as per the apportionment made under Section 112 and the amount paid by a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any of the joint committees referred to in Section 57 to the Gram Panchayat towards the latter's share of the income derived from a ferry under the management of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or joint committee, as the case may be, as per the apportionment made under the said Section;(viii)fees for the temporary occupation of village sites, roads and other similar public places or parts thereof in the village;(ix)fees levied by the Gram Panchayat in pursuance of any provision in this Act, or any rule or other made thereunder;(x)income from endowments and trusts under the management of the Gram Panchayat;(xi)the net assessment on service inams which are resumed by Government after the commencement of this Act;(xii)income derived from village fisheries, vested in the Gram Panchayat including the weeds and reeds;(xiii)income derived from ferries under the management of the Gram Panchayat;(xiv)unclaimed deposits and other forfeitures;(xv)the seigniorage fees collected by the Government every year from persons permitted to quarry in the village for materials including minor minerals other than major minerals;(xvi)all income derived from porambokes which vest in the Gram Panchayat or the user of which is regulated by the Gram Panchayat and also the penalty and penal assessment, if any, levied in respect of unauthorised occupation thereof under any law for the time being in force;(xvii)all income derived from trees standing on porambokes although the user of the porambokes is not vested in the Gram Panchayat;(xviii)income from leases of Government property obtained by the Gram Panchayat;(xix)a sum equivalent to one-tenth of the gross income derived by the Government every year from fines imposed by Magistrates in respect of offences committed in the village under this Act, or any rule or bye-law made thereunder or any other provision of law which is prescribed in this behalf;(xx)grants received from the Government, the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(xxi)income from investments of amounts taken from the Gram Panchayat Fund;(xxii)all other receipts accruing from the sources of Gram Panchayat revenue specified in this Act; and(xxiii)all sums other than those enumerated above which arise out of, or are received in aid of, or for expenditure on any institutions or services maintained or financed from the Gram Panchayat Fund or managed by the Gram Panchayat.](3)All moneys received by the Gram Panchayat shall be lodged in the nearest Government treasury.[Provided that the amounts received as funds under the Jawahar Rozgar Yojana, Employment Assurance Scheme or other Wage Employment Schemes shall be lodged in nearby Nationalised Banks or Co-operative Banks or Post Offices in such manner as may be prescribed.] [Added by Section 2 of Act No. 16 of 1998.](4)[ All orders or cheques against the Gram Panchayat Fund shall be signed by such authority as may be prescribed.] [Substituted by Act No. 17 of 1996.]
