Section 120 in The Mumbai Municipal Corporation Act, 1888
120. [ Constitution of Fines Fund. [Sections 120 and 120A were added by Bombay 48 of 1948, Section 24.]
- Fines collected under [Section 83] shall be credited to a separate fund to be called "the Fines Fund" the proceeds of which shall be expended in promoting the well-being of municipal officers and servants other than those appointed under the provisions of Chapter XVI-A of this Act, and for the payment of compassionate allowances to the widows of such officers and servants who die while in municipal service and to such other relations of the officers and servants as the corporation may from time to time determine.]
