Section 130(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The following shall be paid into, and form part of, the district fund, that is to say-(a)the balance in the local fund of a district or of a Janapad area formed under the relevant District Boards Act,(b)the net proceeds (after deducting the expenses of assessment and collection) of any residue of the taxes or cesses payable in the District under the relevant District Boards Act;(c)the proceeds (after deductions as may be prescribed) of the cesses in the District authorized by sections 144, 146, 151 or 152.(d)the balance of the amount of the tax on professions, trades, callings and employments after deducting such percentage thereof as is to be assigned to a Panchayat under clause (b) of section 163.[(d-1) the sum representing the share of the Zilla Parishad in the net proceeds of the taxes, duties, tolls and fees levied by the State as distributed and allocated as determined by the State Government on the recommendations of the Finance Commission;] [Clause (d-1) was inserted by Maharashtra 21 of 1994, Section 75.](e)all rents, profits accruing from property (including ferries) vested in a Zilla Parishad;(f)the proceeds of all tolls and leases of tolls on roads and bridges vested in the Zilla Parishad which are levied in the District under the Tolls on Roads and Bridges Act, 1875 or any corresponding law in force in any part of the state;(g)all sums received by the Zilla Parishad [in the execution] [These words were substituted for the words 'for the execution' by Maharashtra 4 of 1962, Section 16.] of, or from taxation under this Act;(h)the inteset on and the sale proceeds of any securities [and the dividends payable in respect of and the sale proceeds of, shares, if any] [These words were inserted by Maharashtra 6 of 1975 Section 39(a)] held by the Zilla Parishad;(i)all sums contributed by private persons;(j)the receipt on account of charities and trusts placed under the management of a Zilla Parishad.(k)all grants, lands, assignments and contributions made by the State Government;(l)all grants, loans and contributions meant for Panchayat Samitis or any institutions or persons and to be paid through the Zilla Parishad by Government;(m)all other sums received [including any monies borrowed under the Act] [These brackets and words were inserted by Maharashtra 35 of 1963, section 54.] by or on behalf of the Zilla Parishad under this Act or any other law for the time being in force;(n)all sums paid by the State Government to the Zilla Parishad to meet expenses for the performance of any agency function:(o)all sums realised by way of penalty otherwise than by way of a fine in a criminal case; and(p)all amounts received from persons for supplying or providing services, facilities, benefits or amenities:Provided that, when a public ferry, road or bridge vested in one or more than one Zilla Parishad is partly in one District and partly in another, the Commissioner, if the Districts are in one division, and the State Government if they are in different divisions, may assign to the district fund of each Zilla Parishad such proportion of the net proceeds of such ferry or of the toll, or of the lease of the tolls levied on such road or bridge, as he or it may think proper.
