(1)No payment of any sum out of the Water Fund shall be made unless the expenditure of the same is covered by a current budget grant and a sufficient balance of such budget grant is available:Provided that this section shall not apply to payments made in the following cases, namely:(a)refund to any person of moneys rightfully due to him; (b) sums payable in any of the following circumstances(i)under orders of the Government or by the Central Government, on failure of the Board to take any action as required by such orders;(ii)under any other enactment by the Board;(iii)under degree or orders of a civil or criminal court;(iv)under a compromise of any claim, suit or other legal proceedings;(v)on account of costs incurred in taking immediate action to avert the outbreak of disease or any danger to human life or to the property of the Board.(2)Wherever any sum is expended under the proviso to sub-section (1) the officer empowered to incur such expenditure, shall forthwith communicate the transaction to the Board.
