Section 62E(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The officer-in-charge of an asylum, hospital or house to which lunatics for whose maintenance and treatment the corporation are liable under this section are admitted shall maintain a clear account of the cost of maintenance and treatment incurred on account of such persons detained in the asylum, hospital or house and shall furnish a copy thereof to the corporation.] [This sub-section was inserted by Bombay 76 of 1948, Section 4(2).]]
