Section 48 in The New Delhi Municipal Council Act, 1994
48. Duty of persons signing cheques.
- Before any person signs a cheque in accordance with section 46, he shall satisfy himself that the sum for which the cheque is drawn is either-(a)required for a purpose or work specifically sanctioned by the proper authority and covered by a current budget-grant, or(b)required for any payment referred to or specified in section 47.
