Section 460BB(3) in The Mumbai Municipal Corporation Act, 1888
(3)Payments not covered by sub-section (2) may be made by the General Manager in cash or cheques for a sum not exceeding five thousand rupees each (or such higher amount as the [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 182(c), (w.e.f. 23-4-1999).] may from time to time fix) signed as aforesaid, being drawn from time to time to cover such payments.]
