Section 358(3) in The City of Nagpur Corporation Act, 1948
(3)When a person is required under any provision of this Act or under any rule or by-law made thereunder to supply any materials or fittings or to do any work, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may, upon the requisition of such person in writing, supply the necessary materials or fittings or cause the necessary work to be done in this behalf :Provided that the said person shall first deposit a sum sufficient in the opinion of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to cover the cost of the said materials, fittings or work.
