Section 28(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)The following shall form part of, or be paid into, the said fund,-(a)all funds vested in the Trust or religious institution, by virtue of the provisions of section 3 ;(b)all sums received by way of offerings, gifts or donations by the Trust or religious institution or by way of puja charges of any nature whatsoever, or by way of sale proceeds by auction of things received in kind ;(c)income derived from the movable and immovable properties of the Trust and the proceeds of sale, lease, licence or other transfer or mortgage of any such properties ;(d)any contributions or grants made to the Temple Trust by Government or by any local authority, Trust or other institution or party or person ;(e)any sum due to the Temple Trust and recovered by the Committee ;(f)any sum borrowed by the Committee ;(g)any fees, fines and penalties, if any, recovered, and all recoveries made by the Committee, under this Act ; and(h)all other sums including licence fees and lease rent received or collected by the Committee or a member or officer or employee thereof, for or on behalf of the Temple Trust.
