Section 7(2) in The Chhattisgarh Upkar Adhiniyam, 1981
(2)The proceeds of the cess collected by a local authority shall after deducting therefrom such sum of money on account of collection charges as the State Government may fix, be credited to the account of the State Government at such intervals and in such manner as may be prescribed and shall be applied to urban development schemes particularly to slum clearance.
