(1)For every Anchalik Panchayat, there shall be constituted an Anchalik Panchayat fund bearing the name of the Anchalik Panchayat and there shall be placed to the credit thereof -(a)Contribution and grants, if any, made by Central or State Government, including such part of the land revenue collected in the State as may be determined by the Government;(b)Contribution and grant, if any, made by the Zilla Parishad or any other local authority;(c)loans, if any, granted by the Central or the State Government or raised by the Anchalik Panchayat on security of its assets;(d)all receipts on account of tolls, rates and fees levied by it;(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of the Anchalik Panchayat;(f)all sums received as gifts or contributions and all income from any trust or endowment made in favour of the Anchalik Panchayat;(g)such fines and penalties imposed and realized under the provisions of this Act, or of the bye-laws made there under, as may be prescribed, and all other sums received by or on behalf of the Anchalik Panchayat.
