Section 55(1) in The Jaipur Development Authority Act, 1982
(1)There shall be a fund for the Authority to be called "The Jaipur Region Development Fund" (herein after referred to as Fund), to which shall be credited all moneys received by the Authority, including-(a)such amount of contribution to be made by the State Government yearly or in such installments in each year as it may determine in accordance with the schemes included in the State Plan and under appropriation duly made in this behalf, which contribution shall be utilised by the Authority for the development of Jaipur Region;(b)contribution to be made by the State Government in the first instance of a sum equivalent to rupees one crore toward a revolving fund to be established by the Authority;(c)such other moneys as may be paid to the Authority by the State Government, Central Government or any other authority or agency by way of grants, loans, advances or otherwise;(d)50% share of the proceeds of tax recovered on land and buildings situated within the Jaipur Region in accordance with provisions of the Rajasthan Lands and Buildings Tax Act, 1964 (Rajasthan Act No. 18 of 1964);(e)income derived from premium on second and subsequent sale of vac ant land;(f)income from levy on vacant land;(g)all fees, costs and charges received by the Authority under this Act or any other law for the time being in force;(h)all moneys received by the Authority from the disposal of land, building and other property, movable and immovable and other transactions, including lease money, urban assessments, development charges and other similar charges recovered from plot holders;(i)all moneys borrowed by the Authority including loans to be raised from the financing institutions;(j)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source; and(k)all donations to be received by the Authority.
