(2)The items of income to be credited to the Municipal Fund consist of the following, namely:-(a)Taxes, duties cess and surcharge levied under this Act or any other law, the rent from properties, fees from licences and permissions and its income from other miscellaneous items;(b)Share of the taxes levied by the Government and transferred to the Municipality and the grants released to the Municipality by the Government;(c)Grants released by the Government for the implementation of schemes, projects and plans formulated by the Municipality;(d)Grants released by the Government for the implementation of the schemes, projects and plans assigned or entrusted to the Municipality under this Act; and(e)Money raised through donations and contributions from the public and non-governmental agencies.
