Section 57(1) in Puducherry Town and Country Planning Act, 1969
(1)The Planning Authority shall have and maintain its own fund to which shall be credited, --(a)all moneys received by the Planning Authority from the Government by way of grants, loans, advances, or otherwise:(b)all Development Charge or other charges or fees received by the Planning Authority under this Act or rules or regulations thereunder;(c)all moneys received by the Planning Authority from any other source.
