Section 16 in The Bombay Prevention Of Begging Act, 1959
16. Payment of contribution by local authority and recovery thereof.
(1)Notwithstanding anything contained in any law for the time being in force any local authority which has agreed to pay a certain sum of money for the maintenance of Certified Institution shall make payment of that sum to the Central Government 1[before a date prescribed I that behalf].(2)If any sum is not paid by a local authority before the prescribed date, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may make an order directing any person, who for the time being has custody of any money on behalf of the local authority as its officer, treasurer, banker or otherwise to pay the sum from such money, as he may have in his hands or may from time to time receive, to the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] and such person shall be bound to obey such order. Every payment made pursuant to such order shall be sufficient discharge to such person from all liability to the local authority so held by him.
