Section 86 in The Orissa Development Authorities Rules, 1983
86. Credit to revenue account.
- There shall be credited to the revenue account-(a)all proceeds received by the Authority in respect of fee or development charges under the provisions of the Act;(b)all proceeds received in pursuance of increased stamp duty under Section 78;(c)all sums contributed from the funds of urban local bodies which are received by the Authority under Section 79;(d)all annually recurring sums received from the State Government in aid of the funds of the Authority;(e)all premia received by the Authority in connection with lease for any term not exceeding forty years;(f)all rents of land or building vested in the Authority after loans obtained for acquisition or construction of such land or building is re-paid;(g)all other receipts by the Authority which are not required by Rule 84 to be credited to the capital account.
