Section 76(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)The proceeds of land revenue, cess under sub-section (1) or (2) and the development tax under sub-section (3) of Section 77 alongwith such other taxes, duties, tolls, fees and other receipts as may be specified by the State Government shall, after deducting the collection charges, as may be determined by the State Government from time to time, be credited in the said fund.
