Section 96(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)The Authority shall have and maintain its own funds to which shall be credited:-(a)all money received by the Authority from the Government by way of grants, loans, advances, or otherwise;(b)all Development Charges or other charges or Costs, Fees received by the Authority under this Act or rules or regulations thereunder;(c)the proceeds of the tonnage cess on the annual despatches of Coal and Coke from mines;(d)the proceeds of the sale of water to consumers;(e)all sums borrowed by the Authority under section 123;(f)all receipts in respect of any school or institution or work vested in or under the control and administration of the Authority;(g)contribution from such local Authority/Authorities of the area included in the Coal Mining Development Area of the Authority;(h)contribution from Panchayat funds, agriculture market-yards and other sources such as irrigation tax, water tax, etc., as approved by the State Government from time to time.
