Section 218(2) in Karnataka Panchayat Raj Act, 1993
(2)The following shall form part of, and be paid into the Taluk Panchayat Fund, namely:-(a)the amount which may be granted or passed on to the Taluk Panchayat by the Government or the Zilla Panchayat under the provisions of this Act or any other Act, or on any other account;(b)the proceeds of any fees imposed by the Taluk Panchayat;(c)all sums received by the Taluk Panchayat by way of contributions from the Government or any other authority or person or by way of gift;(d)the rent or other income from, or sale proceeds of any immoveable or movable property owned by or vested in the Taluk Panchayat; and(e)all other sums received from any source whatsoever:Provided that sums received by way of endowments for any specific purpose shall not form part of or be paid into the Taluk Panchayat Fund.
