Section 69(1) in The Manipur Panchayati Raj Act, 1994
(1)For every Zilla Parishad there shall be constituted a Zilla Parishad Fund bearing the name of the Zilla Parishad and there shall be placed to the credit thereof:-(a)contributions and grants, if any, made by the Central or the State Government including such part of land revenue collected in the State as may be determined by the Government;(b)contributions and grants, if any, made by a Gram Panchayat or any other local authority;(c)loans, if any, granted by the Central or State Government or raised by the Zilla Parishad on security of its assets;(d)the proceeds of road-cess and public works-cess levied in the district;(e)all receipts on account of tolls, rates and fees levied by the Zilla Parishad;(f)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of the Zilla Parishad;(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of Zilla Parishad;(h)such fines or penalties imposed and realised under the provisions of this Act or of the bye-laws made thereunder, as may be, prescribed; and(i)all other sums received by or on behalf of the Zilla Parishad.
