Section 513A(3) in The Mumbai Municipal Corporation Act, 1888
(3)The amounts of the salary, pension, leave allowances and other allowances as fixed under sub-section (2), together with all other incidental charges shall be reimbursed to [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] by the Corporation: [* * * *] [The words, figure and brackets 'and shall be a first charge on and be primarily payable from the fines levied and recovered in respect of the offences referred to in sub-section (1), and the balance of the fines, if any, shall be credited to the municipal fund' were omitted by the Adaptation of Indian Laws Order in Council.]Provided that [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may, with the concurrence of the corporation, direct than in lieu of the amounts payable under this section, the corporation shall pay to [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government.] annually, on such date as may be fixed by [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in this behalf, such sum based on the average of the total amounts recovered by [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] from the corporation under this section during the three years immediately preceding the date of such, direction as may be determined by [the [State] [The words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in this behalf.]
