Section 225(1) in Karnataka Panchayat Raj Act, 1993
(1)There shall be for each Zilla Panchayat a fund called the Zilla Panchayat Fund and the following shall form part of, or be paid into the Zilla Panchayat Fund, namely,-(i)the amount transferred to the Zilla Panchayat Fund by appropriation from out of the Consolidated Fund of the State;(ii)all grants, assignments, loans and contributions made by the Government;(iii)all fees and penalties paid to or levied by or on behalf of the Zilla Panchayat under this Act and all fines imposed under this Act;(iv)all rents from lands or other properties of the Zilla Panchayat;(v)all interests, profits and other moneys accruing by gifts, grants, assignments or transfers from private individuals or institutions;(vi)all proceeds of land, securities and other properties sold by the Zilla Panchayat;(vii)all sums received by or on behalf of the Zilla Panchayat by virtue of this Act:Provided that sums received by way of endowments for any specific purpose shall not form part of or be paid into the Zilla Panchayat Fund.
