Section 324(2) in The Chhattisgarh Municipalities Act, 1961
(2)If the expenses and the remuneration are not so paid, the State Government or any officer authorised in this behalf may make an order directing any person, who for the time being has custody Of any moneys on behalf of the Council, to pay such expense and remuneration form such moneys as he may have in his hands or may, from time to time, receive, and such person shall be bound to obey such order.
