Section 105(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)Every Planning and Development Authority shall maintain a separate fund to which shall be credited-(a)all moneys received by the Planning and Development Authority from the Government by way of grants, loans, advances or otherwise for the purpose of this Act;(b)all Development Charges or other charges received by the Planning and Development Authority under this Act or rules, regulations or bye-laws made thereunder;(c)contributions from the local authority or authorities of the area included in the planning area of the Planning and Development Authority, of such amount not exceeding ten per cent of the general fund of such local authority or authorities, as the Government may specify from time to time;(d)all moneys received by the Planning and Development Authority from any other source.
