Section 113 in Gauhati Municipal Corporation Act, 1971
113. Drawal of the Municipal Fund.
(1)No payment shall be made by the State Bank of India out of the Municipal Fund except up on a cheque signed by the Commissioner.(2)Except in the case of salaries upto three hundred rupees, which may be paid in cash, payment of any sum due by the Corporation exceeding one hundred rupees in amount shall be by means of a cheque signed as provided in sub-section (1) and the in any other way.(3)Payment of any sum due by the Corporation not exceeding one hundred rupees in amount may be made in cash.
