Section 60 in The Asansol Municipal Corporation Act, 1990.
60. Annual Budget. -
(1)The Corporation shall, on or before the [31st] [Figures and letters substituted by W.B. Act 17 of 1995.] day of March in each year, adopt for the ensuing year a budget estimate of the income and the expenditure of the Corporation to be received and incurred on account of the municipal government of the city.[* * * * * * *] [Sub-section (2) omitted by W.B. Act 17 of 1995.](3)The budget estimate shall state the rates at which various taxes, cesses and fees shall be levied by the Corporation in the year next following.(4)The budget estimate shall state the amount of money to be raised by the Corporation as loan during the year next following.(5)The Mayor shall present the budget estimate to the Corporation on the 15th day of February in each year or as soon as possible thereafter.(6)The budget estimate shall be prepared, presented and adopted in such form and in such manner, and shall provide for such matters, as may be [prescribed] [Word substituted by W.B. Act 17 of 1995.].(7)[] [Sub-section (7) substituted by W.B. Act 17 of 1995.] The Corporation shall prepare the revised budget estimate for a year along with the budget estimate for the next year in such manner as may be prescribed.
