(2)If the expense is not so paid, he may make an order directing the person having the custody of the Municipality Fund. Such person to pay any priority to any other charge against such fund such person shall, so far as the funds to the credit of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] admit, be bound to comply with such order.
