Section 25(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)The following shall form part of, or be paid into, the said Trust Fund,-(a)all funds vested in the deity by virtue of the provisions of section 3;(b)all sums received by way of offerings, gifts or donations to the deity or by way of Puja charges of any nature or by way of sale proceeds by auction of such things received in kind;(c)income derived from the movable and immovable properties of the Trust and the proceeds of sale, lease or other transfer or mortgage of any such properties;(d)any contributions or grants made to the Devasthan Trust by Government or by any local authority, trust or other institution, party or person;(e)any sums due to the Devasthan Trust and recovered by the Committee;(f)any other sums borrowed by the Committee;(g)any fees, fines and penalties , if any, recovered, and all recoveries made by the Committee, under this Act; and(h)all other sums including licence fee and lease rent received or collected by the Committee or a member or officer or employee thereof, for or on behalf of the Devasthan Trust.
