Section 149(1) in The Orissa Municipal Corporation Act, 2003
(1)There shall be placed to the credit of the Corporation Fund in the Road Development and Maintenance Account -(a)such subvention as the Government may give, from time to time, from the proceeds of tax on motor vehicles;(b)fees realised on account of parking of vehicles under this Act; and(c)the amount received from the Government under Sub-section (2).
