Section 63(2) in The Orissa Hindu Religious Endowments Act, 1951
(2)The following sums shall be credited to the said fund, namely :(a)fees levied under Section 77;(b)contribution levied under Sub-section (4);(c)fines and penalties realised in pursuance of Sections 32 and 70;(d)any grant or contribution by the State Government, any local authority or any individual whether corporate or not;(e)all sums to the credit of the fund constituted under Section 50 of the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act IV of 1939);(f)any other sum which may be credited by or under any of the other provisions of this Act.
