Section 53(1)(a) in The New Delhi Municipal Council Act, 1994
(a)the principles which should govern,-(i)the distribution between the National Capital Territory of Delhi and the Council of the net proceeds of the taxes, duties, tolls and fees leviable by the National Capital Territory of Delhi which may be divided between them;(ii)the determination of the taxes, duties, tolls and fees which may be assigned to or appropriated by, the Council;(iii)the grants- in-aid to the Council from the Consolidated Fund of the National Capital Territory of Delhi;