Section 83(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Authority shall have an maintain a separate fund called "development fund" to which shall be credited-(a)Sum of money received from the Government or any other State, national or international agency, loans, advances, or otherwise for the performance of functions under this Act and for any other function which the Government may assign;(b)All development charges or other charges or fees received under this Act or rules or regulations made thereunder;(c)Contribution from municipalities under section 90;(d)Sum of money borrowed under section 122 from the market with the approval of Government by way of debentures, bonds and other means in accordance with the prescribed rules;(e)Sum of money earned from remunerative projects by way of rent or otherwise and disposal of its assets;(f)Sum of money earned from project implemented under section 80;(g)Increased stamp duty received under section 86;(h)Charges for using agricultural land for building purposes under section 87;(i)Users charges received by the Authority from the disposal of land, buildings and other properties; and(j)Any other sum of money received by the Authority from any other source for performing its functions.
