Section 360(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)The Revenue Reserve Fund shall be applied to the following purposes:-(i)in making good or in reduction of any deficit in the amount to be transferred in any year to the Municipal Fund under section 359; and(ii)in meeting any charges to be defrayed out of the Transport Fund to the extent to which the balance available in the fund is insufficient for the purpose.