Section 58 in The Asansol Municipal Corporation Act, 1990.
58. Payment not to be made out of the Municipal Fund unless covered by a budget grant. -
No payment of any sum out of the Municipal Fund shall be made unless the expenditure is covered by a current budget grant and a sufficient balance of such budget grant is available not with standing any reduction or transfer thereof under the provisions of this Act:[Provided that this section shall not apply to payments in the following cases] [Proviso added by W.B. Act 17 of 1995.]:-(a)refund of taxes and other moneys' which are authorised by this Act;(b)repayment of moneys belonging to contractors or other persons and held in deposit and all moneys collected or credited to the Municipal Fund by mistake;(c)temporary payments for works urgently required by the State Government in the public interest;(d)sums payable as compensation under this Act or the rules or the regulations made thereunder;(e)expenses incurred by the Corporation on special measures on the outbreak of dangerous diseases;(f)sums payable-(i)under orders of the State Government on failure of the Corporation to take any action required by the State Government; or(ii)under any other enactment in force for the time being; or(iii)under the decree or order of a civil or criminal court against the Corporation; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of the cost incurred in taking immediate action by any of the municipal authorities referred to in section 3 to avert a sudden threat or danger to the property of the Corporation or to human life;(g)such other cases as may be prescribed.
