Section 11(2) in Bihar Prevention of Beggary Act, 1951
(2)There shall be placed to the credit of the said fund -(a)all sums which may be allotted out of the Consolidated Fund of the State for the purposes of carrying out the provisions of this Act;(b)all contributions, donations or subsidies received from any local authority or private person or any philanthropic institution;(c)any other sum which the State Government or any subordinate authority empowered by it may direct that the sum shall be credited to the fund.
