Section 55(1) in The West Bengal Panchayat Act, 1957
(1)For every Anchal Panchayat, there shall be constituted an Anchal Panchayat Fund and there shall be placed to the credit thereof-(a)any contribution made by the State Government for general or any special purpose;(b)any tax, toll, fee, rate or other imposition levied and collected under this Act;(c)any sum contributed by the District Board or any other local authority;(d)any sum raised as loan or received as gifts or contributions; and income from endowments or trusts made in favour of the Anchal Panchayat :Provided that where an endowment or trust is made in favour of two or more Anchal Panchayats, the income from such endowments or trusts shall be apportioned between the Anchal Panchayats concerned by the State Government, as far as practicable, in the manner indicated in the instrument creating such endowment or trust, and in the absence of any such indication in the instrument creating the endowment or trust, in such manner as the State Government may think fit;(e)all fines and penalties imposed under this Act or the rules made thereunder; and(f)all other sums received by or on behalf of the Anchal Panchayat under this Act or otherwise.
