Section 91A(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Notwithstanding anything contained in this Act and the rules or regulations made thereunder, any amount received towards development charge and fees collected under clause (vii-a) of sub-section (1) of section 7, or under clause (m) of sub-section (2) of section 12, or fees collected under clauses (vi-a) and (ix-a) of sub-section (1) of section 23, as the case may be, shall be credited to a fund called the Consolidated Infrastructure Fund which shall be held by the appropriate authority in the trust for the purposes of augmentation, improvement or creation of any infrastructure facility.
