Section 124 in The Mumbai Municipal Corporation Act, 1888
124. Preparation of annual administration report and statement of accounts
(1)[The Commissioner] [These words were substituted for the words 'The Member-in-Charge' by Maharashtra 27 of 1999, Section 56(a), (w.e.f. 23-4-1999).] shall, as soon as may be after each first day of April but not later than [thirty-first day of July] [These words were substituted for the words 'thirtieth day of November' by Maharashtra 14 of 2008, Section 2 (w.e.f. 2-5-2008).], have prepared a detailed report of the municipal administration of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] [other than the administration of the [Brihan Mumbai] [These words were inserted by Bombay 48 of 1948, Section 26.] Electric Supply and Transport Undertaking]] during the previous official year, together with a statement showing the amounts of the receipts and disbursement respectively credited and debited to the municipal fund during the said year and the balance at the credit of the fund at the close of the said year.(2)[ The Commissioner shall incorporate with his said report and statement-(a)a report for the same period from each head of a department subordinate to him;(b)the account of balance due on loans then last published under section 105;and shall cause the same to be printed;(3)After examination and review of the said printed report and statement by the Standing Committee, there shall be added to the compilation printed copies of such of the appendices attached to the reports of the several heads of departments, if any, as the Standing Committee direct and a printed copy of the Standing Committee's review; and a copy of the complete compilation shall be forwarded to the usual or last known local place of abode of each councillor at least eight days previous to the ordinary meeting of the Corporation in the next following months of January and copies thereof shall be delivered to any person requiring the same, on payment of such reasonable fee for each copy as the Commissioner, with the previous approval of the Standing Committee, shall determine.] [Sub-section (2) and (3) were substituted by Maharashtra 27 of 1999, Section 56(b), (w.e,f. 23-4-1999).]Annual Budget Estimate
