Section 105 in The Chhattisgarh Municipalities Act, 1961
105. Credit of moneys to Municipal fund.
(1)There shall be credited to the Municipal fund-(a)all moneys received by or on behalf of the Council under the provisions of this Act or of any other law for the time being in force or under any contract;(b)the balance, if any, standing at the commencement of this Act at the credit of the Municipal fund;(c)all proceeds of the disposal of property by, or on behalf of the Council;(d)all rents accruing from any property of the Council;(e)all moneys raised by the tax levied for the purpose of this Act;(f)all fees payable and levied under this Act;(g)all moneys received by way of compensation or for compounding offences under the provisions of this Act;(h)all moneys received by, or on behalf of, the Council from the State Government or private individuals by way of grant or gift or deposits; and(i)all interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Council.(2)Nothing in this section or in this Act shall affect any obligation of a Council arising from a Trust legally imposed upon or accepted by the Council(3)A Council may, for the purpose of efficient discharge of any of the duties imposed upon it under clauses (d), (j) and (l) of Section 123, by a resolution passed in that behalf, earmark for each purpose a specified portion of its income every year for a specified number of years for being credited to a Fund called the Public Utility Schemes Fund. The amount so credited shall be expended for the purposes for which it has been earmarked.
