Section 146 in The Rajasthan District Boards Act, 1954
146. District Fund.
(1)There shall be for each district a District Fund and there shall be placed to the credit thereof all sums received by or on behalf of the Board.(2)Except when it is otherwise specially provided the proceeds of all fines realised in prosecutions under this Act shall be credited to the District Fund.(3)Nothing in this section shall affect any obligations of a Board arising from a trust legally imposed upon or accepted by it.
