Section 127 in Telangana District Boards Act, 1955
127. Constitution of District Fund.
- There shall be formed for each district, a District Fund and there shall be placed to the credit thereof-(a)the accumulated balances of the District Fund of the district at the commencement of this Act;(b)the proceeds of ceases, taxes, tolls and fees, authorised to be levied under this Act;(c)all rents and profits accruing from the properties bought, constructed or maintained by the Board or from properties otherwise vested in the Board;(d)all penalties paid to or levied by or on behalf of the Board and all fines imposed by a Magistrate under this Act or the rules and bye-laws framed thereunder;(e)the sale proceeds of all property vested in the Board that may be sold under its orders;(f)the proceeds of all public ferries established under the [Telangana Ferries Act, 1314 Fasli] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], within the jurisdiction of the Board, and all penalties and fines realized under that Act in respect of such ferries;(g)all grants and assignments of revenue and contributions made by the Government, local authorities and private individuals;(h)all sums received on account of fines and unclaimed sale-proceeds under the provisions of the Hyderabad Cattle Trespass Act, 1337 Fasli;(i)unclaimed deposits and other forfeitures; and(j)all other sums received by or on behalf of the Board under this Act or any other law for the time being in force.
