Section 34 in The M.P. State Road Transport Corporation Rules, 1962
34. Major Head Revenue and minor heads under it.
(1)Major head "Revenue" shall cover the transactions of income and expenditure of a recurring nature. The income shall be divided into the following two minor heads:-(i)Traffic Revenue Passenger Bus Service.(ii)Other Revenue.The expenditure shall be divided into the following twelve minor heads:-(a)Traffic,(b)Repairs and Maintenance.(c)Oiwer(d)Licences and Taxes.(e)Welfare and Superannuation.(f)General and Administrative Expenses:(g)Depreciation.(h)Interest and Debt Charges.(i)Income-Tax.(j)Provisions for future contingencies.(k)Contribution to Funds.(2)The Corporation shall communicate forthwith to the State Government for its approval any modifications or additions made by the Corporation in the nomenclature or order of the minor heads referred to in sub-rule (1).
