Section 119B(3) in The Mumbai Municipal Corporation Act, 1888
(3)All moneys payable to the credit of the said Fund shall be received by the Commissioner and forthwith paid by him into the Bank or Banks approved by [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 51, (w.e.f. 23-4-1999).] from time to time in this behalf to the credit of account, which shall be styled 'the Account of the Water and Sewage Fund':Provided that, the Commissioner may, subject to any general or special directions issued by the [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 51, (w.e.f. 23-4-1999).] retain such balance in cash as may be necessary for the purposes of Chapters IX and X.
