Section 82 in The Maharashtra Municipal Corporations Act, 1949
82. Constitution of Municipal Fund. - Subject to the provisions of this Act and the rules and subject to the provisions of section 44 of [the Bombay Primary Education Act, 1947], -
(a)all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other law for the time being in force, or under any contract,(b)all proceeds of the disposal of property by or on behalf of the Corporation,(c)all rents accruing from any property of the Corporation,(d)all moneys raised by any tax levied for the purposes of this Act,(e)all fees and fines payable and levied under this Act or under any rule, bye-law, regulation or standing order other than fines imposed by a Court,(f)all moneys received by way of compensation or for compounding offences under the provisions of this Act,(g)all moneys received by or on behalf of the Corporation from the Government or public bodies, private bodies or private individuals by way of grant or gift or deposit, subject, however to the conditions, if any, attached to such grant, gift or deposit, and(h)all interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Corporation shall be credited to a fund which shall be called "the Municipal Fund" and which shall be held by the Corporation in trust for the purposes of this Act, subject to the provisions herein contained.[82A. Annual grant by State Government from proceeds of land revenue, nonÂagricultural assessment and entertainments duty. - The State Government may, under appropriation duly made in this behalf, make a grant to each Corporation every year of such amount as it may, from time to time, determine, having regard to the proceeds of the land revenue and non-agricultural assessment levied and collected under the Maharashtra Land Revenue Code, 1966 and the entertainments duly levied and collected under the Bombay Entertainments Duty Act, 1923, by it in the area within the jurisdiction of the Corporation. The grant shall be made in such manner and shall be subject to such terms and conditions, as the State Government may, from time to time, determine. All moneys received by the Corporation by way of such grants shall be credited to the Municipal Fund.][Provided that it shall be competent for the State Government to deduct, -(a)from the grant made by the State Government, or(b)from any sum representing grant-in-aid or the share of the Corporation in the net proceeds of the taxes, duties, tolls and fees levied by the State and distributed by the State Government on the recommendation of the Finance Commission,any amount which is due to the State Government, or to any Government Corporation, a Government Company, or to any other statutory authority constituted by the Government of Maharashtra:Provided further that before making such deductions, the Corporation's say in the matter shall be considered by Government.]
