Section 124(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Where any work or development scheme is executed or maintained through the agency of a Panchayat Samiti or Panchayat, as the case may be, there shall be paid by the Zilla Parishad to the Panchayat Samiti and by the Panchayat Samiti to the Panchayat, such sums (including any extra cost of administration incurred in executing works or schemes) as may be determined by the Zilla Parishad or as the case may be, the Panchayat Samiti.
