Section 91(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)Except in the case of salaries, allowances, pensions, muster payments, advances and imprest money which may be made in cash payment of any sum due by the Corporation exceeding one hundred rupees in amount shall be made by means of a cheque signed as provided in sub-section (1), and not in any other way.
