Section 487(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The amounts of the salary and other allowances as fixed under sub-section (2), together with all other incidental charges shall be reimbursed to the State Government by the Corporation which shall also pay to the State Government such contribution towards the pension, leave and other allowances of such Magistrate or Magistrates and their establishment as may from time to time be fixed by the State Government:Provided that the State Government may, with the concurrence of the Corporation, direct that in lieu of the amounts payable under this section the Corporation shall pay to the State Government annually on such date as may be fixed by the State Government in this behalf such fixed sum as may be determined by the State Government in this behalf.References to Magistrates
