Section 351 in The Maharashtra Municipal Corporations Act, 1949
351. Constitution of Transport Fund. - Except as provided in section 91 all moneys received by or on behalf of the Corporation in respect of. the operations of the Transport Undertaking shall be credited to a fund which shall be called "the City of .......... Transport Fund", and which shall, subject to the provisions herein contained, be held by the Corporation in trust for the purposes of the said undertaking.
