Section 172 in Greater Hyderabad Municipal Corporation Act, 1955
172. Only sums covered by a budget grant to be expended from municipal fund.
(1)Except as hereinafter provided, no payment of any sum shall be made by the Commissioner out of the municipal fund, unless the expenditure of the same is covered by a current budget grant, and sufficient balance of such budget grant is still available, notwithstanding any reduction or transfer thereof which may have been made under section 191 or section 192.(2)Exceptions. - The following items shall be excepted from the prohibition, imposed by sub-section (1), namely:-(a)sums of which the expenditure has been sanctioned by the Standing Committee under section 190;(b)temporary payments under section 176 for works urgently required in the public service;(c)refunds of taxes and other moneys which the Commissioner is by or under this Act authorised to make;(d)repayments of moneys belonging to contractors or other persons held in deposit and of moneys collected or credited to the municipal fund by mistake;(e)sums which the Commissioner is by sub-section (2) of section 293, sections 398 and 406, sub-section (2) of section 522, sub-section (4) of section 556, section 648 and clause (b) of sub-section (2) of section 667 required or empowered to pay by way of compensation;(f)sums payable in any of the circumstances mentioned in clause (f) of section 174;(g)expenses incurred by the Commissioner in the exercise of the powers conferred upon him by section 565;(h)costs incurred by the Commissioner under clause (c) of sub-section (3) of section 117.(3)In sub-section (1) 'budget grant' means a budget grant within the meaning of that term as defined in section 188 and includes any sum by which such budget grant may at any time be increased by a transfer under sub-section (1) of section 191.
