Section 35(2) in The Daman And Diu Panchayat Regulation, 2012
(2)The following shall be credited to and form part of the Gram Fund, namely :(a)the proceeds of any tax or fee imposed under section 38;(b)the contributions made by the Government or any local authority or person;(c)all sums ordered by any authority or court to be credited to the Gram Fund;(d)the income from securities in which the Gram Fund is invested;(e)the share in the collection of land revenue or other grants from the Administration;(f)all sums received by way of loans or gifts;(g)the income derived from fisheries and other sectors under the management of the Gram Panchayat;(h)the income from or proceeds of any property of the Gram Panchayat;(i)the sale proceeds of all dust, dirt, dung or refuse collected by the functionaries of the Gram Panchayat;(j)sums assigned to the Gram Fund by any general or special order of the Administration; and(k)all sums received in aid of or for expenditure on any institution or service maintained or financed from the Gram Fund or managed by the Gram Panchayat.
