(2)The following shall be paid into form part of the taluka fund namely:(a)the proceeds of any tax or fee imposed by or assigned to the panchayat under this Act:(b)the sale proceeds of all dust, dirt, dung, refuse, or carcasses of animals, except in so far as any person is entitled to the whole or a portion thereof;(c)sums contributed to the taluka fund by the State Government or the district panchayat;(d)all sums received by way of loans from the State Government or the district panchayat or otherwise;(e)all sums received by way of gift or contributions by the taluka panchayat;(f)the income or proceeds of any property vesting in the taluka panchayat;(g)the net proceeds (after deducting the expenses of assessment and collection) of the stamp duty authorised by section 207;(h)all sums realised by way of rent or penalty otherwise than as the amount of any fine in a criminal case;
