Section 16 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
16. Payment of contribution by local authorities and recovery thereof.
(1)Notwithstanding anything contained in any law for the time being in force, the State Government by order direct a local authority to pay a certain sum of money for the maintenance of certified institutions within its jurisdiction before a date specified therein :Provided that before such order is made the local authority shall be given an opportunity of showing cause why it should not be made.(2)If any sum is not paid by a local authority under sub-section (1) before the specified date, the State Government may make an order directing any person, who, for the time being, has custody of any moneys on behalf of the local authority, as its officer, treasury, banker or otherwise to pay the sum from such moneys as he may have in his hands or may, from time to time, receive, to the State Government, and such person shall be bound to obey such order. Even payment made pursuant to such order shall be sufficient discharge to such person from all liability to the local authority in respect of any amount paid by him out of the moneys of the local authority so held by him.
