Section 476 in Karnataka Municipal Corporations Act, 1976
476. Power of Government to direct person in custody of corporation fund to pay Government and other dues.
- If the corporation makes default in the payment of any amount due to the Government, the Karnataka State Electricity Board, the Bangalore Water Supply and Sewerage Board or any other statutory authority, Government may make an order directing the person having the custody of the corporation fund to pay it in priority to any other charge against such fund, and such person shall, so far as the funds to the credit of the corporation admit, comply with such order.
