Section 27(1) in Chhattisgarh State Legal Services Authority Regulations, 2003
(1)The District Authority shall maintain a fund to be called the District Legal Aid Fund to which shall be credited-(a)such amounts as may be allocated and granted to it by the State Authority;(b)all such amounts as received by the District Authority by way of donations;(c)all such amounts as received by way of costs, charges and expenses recovered from the person to whom legal service is provided or the opposite party.
