Section 97(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Commissioner shall, on or before the 30th day of November, each year, have prepared and lay before, the Mayor-in-Council, in such form as the Committee shall from time to time approve-(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in next financial year from the municipal fund including-(i)the re-payment of all loans or instalments thereof with interest thereon which fall due during the financial year;(ii)the discharge of liabilities imposed on the Corporation by sub-section (1) of Section 3;(iii)cash balance at the end of the said year of not less than such sum as may be prescribed by the Government;(iv)the amounts, if any, which should in his opinion be credited to or expended from special fund;(b)an estimate of all balances, if any, which will be available for appropriation or expenditure at the commencement of the next financial year;(c)an estimate of the Corporation's receipts and income for the next financial year other than from taxation;(d)an estimate of the receipts of existing taxation;(e)a statement of proposals as to the taxation which it will, in his opinion be necessary or expedient to impose under the provisions of this Act in the next financial year and an estimate of the receipts from such taxation.Explanation. - The balance, if any, available in any special fund shall not be deemed to be available for re-appropriation or expenditure at the commencement of the next financial year under clause (b) except in relation to expenditure which may be met from such fund under the bye-laws and the Commissioner may determine whether the whole or any part of such balance shall be taken into account as available for such expenditure at the commencement of the next financial year.
