Section 79 in The Orissa Development Authorities Act, 1982
79. Contribution by urban local body.
(1)Every urban local body within the development area shall pay, to the concerned Authority on the first day of each half year, so long as the Authority continues to exist, a sum not exceeding ten per centum of its revenues in a year from all sources other than service taxes, as may be determined by the State Government, from time to time.(2)The payment provided by Sub-section (1) shall be made in priority to all other payments due from the concerned urban local body except those referred to in Section 116 of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950).
