Section 16(2) in The Bombay Prevention Of Begging Act, 1959
(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.
