Section 97(1) in Kerala Town and Country Planning Act, 2016
(1)Every Municipal Corporation, Municipal Council, Town Panchayat, Village Panchayat or Development Authority shall maintain a separate fund called Planning and Development Fund for the purposes of this Act, to which shall be credited,-(a)any sum of money received from the Government or any other State, National or International agency by way of grants, loans, advances, or otherwise for the performance of functions under this Act;(b)all development charges or other charges or fees received under this Act or rules made thereunder;(c)contributions from the fund of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned;(d)any sum of money borrowed under Section 110 from the market, with the approval of Government by way of debentures, bonds and other means in the manner prescribed;(e)any sum of money earned from remunerative projects by way of rent or otherwise and disposal of its assets; and(f)any other sum of money received by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned from any other source for performing its functions under this Act.
