Section 492(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided as follows, namely:(a)unless the said person neglects or refuses, at the request of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 51.], truly to disclose the amount of the rent payable by him in respect of the said [building, land or premises] [These words were substituted by Bombay 5 of 1938, Section 44(1)(c) and (2).] and the name and address of the person to whom the same is payable, the said person shall not be liable to pay on account of the said expenses any large sum then, up to the time of demand, is payable by him to the owner on account of rent of the said [building, and or premises] [These words were substituted by Bombay 5 of 1938, Section 44(2).]; but it shall rest upon the said person to prove that the amount of the expenses demanded of him is in excess of the sum payable by him to the owner;(b)the said person shall be entitled to credit in account with the owner for any sum paid by or recovered from him on account of the said expenses;(c)nothing in this section shall affect any agreement made between the said person and the owner of the [building, and or premises] [These words were substituted by Bombay 5 of 1938, Section 44(2).] in his occupation respecting the payment of the expenses of any such work, thing or measure as aforesaid.
