Section 443(11) in The M.P. Municipal Corporation Act, 1956
(11)The source of income of every committee shall be mainly the contribution from the Industrial Establishments as may be prescribed by the State Government and such taxes and fees as provided in the Act may be imposed by, the Committee with the prior approval of the State Government. For every Township committee there shall be constituted a Township Committee Fund bearing the name of the Township anti there shall be placed in the credit thereof-(a)Contributions made by the Industrial Establishments;(b)Taxes and Ices imposed by the Township Committee.(c)All other sums received by or on behalf of the Township Committee.
