Section 106 in The Chhattisgarh Municipalities Act, 1961
106. Application of Municipal property and fund.
(1)All property vested in Council under this Act, all funds received by it in accordance with the provisions of this Act, and all sums accruing to it under the provisions of any law for the time being in force, shall, subject to the provisions of this Act, be applied for the purposes of this Act, within the limits of the Municipality.(2)Notwithstanding anything contained in sub-section (1), it shall be lawful for a Council, subject to rules framed under this Act-(a)to incur expenditure beyond the Municipal limits on the acquisition of land, or on the construction, maintenance or repair of works, for the purpose of obtaining a supply of water required for the inhabitants of the Municipality or on providing the supply of electrical energy for the use of the inhabitants of the said Municipality or on establishing slaughter-houses or places for the disposal of night soil or sewage or carcasses of animals or for the drainage works, or for the purpose of providing mechanically propelled transport facilities for the conveyance of the public for the purpose of setting up of the dairies or farms for the supply, distribution and procuring of milk or milk products for the benefit of the inhabitants of the Municipalities or for any other purpose calculated to promote the health, safety or convenience of the inhabitants of the said Municipality; or(b)to make a contribution towards expenditure incurred by any other local authority or out of any public fund for measures affecting the health, instruction, safety or convenience of the public calculating to benefit the residents within the limits of the contributing Municipality; or(c)to create scholarship tenable outside the limits of the Municipality; or(d)to utilise the Municipal fire brigade and other mechanical appliance beyond the Municipal limits; or(e)to make with previous sanction of the State Government, any other kind of contribution as may be deemed necessary by the Council;Provided that nothing in this section or in any other provision of this Act, shall be deemed to make it unlawful for a Council when it has constructed works beyond the limits of the Municipality for the supply of water or electrical energy or for drainage as aforesaid-(a)to supply or extend to or for the benefit of any person or building or lands in any place, whether such place is or is not within the limits of the said Municipality, any quantity of water or electrical energy not required for the purpose of this Act within the said Municipality or the advantages afforded by the system of drainage-works, on such terms and conditions with regard to payment and to the continuance or such supply or advantages as shall be settled by agreement between the Council and such persons or occupier or owner of such buildings or land, or(b)to incur any expenditure on such terms with regard to payment as may be settled as aforesaid for the construction, maintenance repair or charge of any connection pipe or any electric supply lines or other works necessary for the purpose of such supply or for the extension of such advantages.
