Section 87 in The M.P. Municipal Corporation Act, 1956
87. Credit of moneys to municipal fund.
(1)There shall be credited to the Municipal Fund-(a)all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other law for the time being in force or under any contract;(b)the balance standing to the credit of the Municipality of the city for which the Corporation is constituted;(c)all proceeds of the disposal of property by, or on behalf of the Corporation;(d)all rents accruing from any property of the Corporation;(e)all moneys raised by any tax levied for the purposes of this Act;(f)all fees payable and levied under this Act, or any rules or bye-laws made thereunder;(g)all fines imposed by a Court under this Act or any rules or bye-laws made thereunder or under any other Act, the administration of which is entrusted to the Municipal Corporation;(h)all moneys received by way of compensation or for compounding offences under the provisions of this Act;(i)all moneys received by, or on behalf of the Corporation from the Government, public bodies, private bodies or private individuals by way of grant or gift or deposits;(j)all interests and profits arising from any investment or from any transaction in connection with any money belonging to the Corporation; and(k)all loans raised by the Corporation.(2)Nothing in this section or in the last foregoing section shall in any way affect any obligations accepted by or imposed upon the municipality concerned, by any declarations of trust executed by or on behalf of the Municipality or by any scheme settled under the Charitable Endowments Act, 1890, for the administration of the Trust.
