Section 87(i) in Jharkhand Panchayat Raj Act, 2001
(i)Assignment of funds to Panchayat. - For such purposes and subject to such conditions and limits as the State Government may consider proper, the State Government may assign to any Gram Panchayat, Panchayat Samiti and Zila Parishad such taxes, tolls and fees as levied and collected by the State Government, and may give grants out of the consolidated fund of the State.
