140. Payment not to be made unless covered by budget-grant.
- No payment of any sum shall be made out of the Municipal Fund unless such expenditure is covered by the current budget grant and a sufficient balance of such budget- grant is still available notwithstanding any reduction or transfer thereof, which may have been made under the provisions of this Act :Provided that the provisions of this section shall not apply to the payments made in the following classes of cases, namely :-(a)Refund to taxes and other moneys, which are authorised under this Act;(b)Refund of securities and call deposits to contractors or other persons;(c)Sums payable in any of the following circumstances, namely, -(i)under the orders of the Government on the failure of the Municipality to take any action as required by the Government; or(ii)under any other enactment for the time being in force; or(iii)under a decree or order of a civil or criminal court passed against the Municipality; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of costs incurred in taking immediate action under section 76 or section 91 by the Mayor, in the case of a Municipal Corporation, or President, in the case of a Municipal Council or Nagar Panchayat, as the case may be;(d)temporary payment for works urgently required by the Government in the public interest;(e)sums payable as compensation under this Act or the rules made thereunder;(f)expenses incurred by the Municipality on special measures, if any taken on the outbreak of dangerous diseases; and(g)amount payable to the Government by way of audit fee, if any.
