- [(1) Notwithstanding anything contained in any other law, all amount collected as cess shall be credited to the Consolidated Fund of the State and shall be utilised for the following purposes, namely :(a)contribution to Grama Panchayats; and(b)contribution to Samitis.](2)The allotment of amounts to be utilised for the purposes mentioned in [Clauses (a) and (b)] [Substituted vide Orissa Act No. 10 of 1994.] of Section (1) shall be mean in such proportion as may be prescribed.Explanation - In this section "Grama Panchayat" means Grama Panchayat constituted under the Orissa Grama Panchayat Act, 1964 (1 of 1965) and "Samiti" means the Panchayat Samiti constituted under the Orissa Panchayat Samiti, Act, 1959 (7 of 1960),
