Section 151 in The Orissa Municipal Corporation Act, 2003
151. Commercial Project Accounts.
(1)There shall be placed to the credit of the Corporation fund in the Commercial Project Accounts -(a)receipts on accounts of the Commercial Projects of the Corporation;(b)such sum as may be transferred in each year by the Corporation from the General Account; and(c)the amount, if any, received from the Government under Sub-section (2).(2)The Government may in each year give to the Corporation an amount which shall include any money given by the Government to the Corporations as subvention for specific purpose or given towards the payment of the salaries and allowances, if any, of the officers and employees of the Corporation in so far as their works relates to Commercial Projects.(3)The moneys credited to the Corporation Fund in the Commercial Projects Account shall, subject to the regulations made in this behalf, be applied for the purpose of(a)meeting the development and maintenance cost of Commercial Projects, and(b)undertaking new Commercial Projects.
