Section 252 in The Himachal Pradesh Municipal Corporation Act, 1994
252. Maintenance of accounts and restriction of expenditure.
(1)Accounts of the income and expenditure of the municipality shall be kept in accordance with such rules as may be prescribed.(2)Expenditure from the municipality fund shall, save as otherwise expressly provided for in this Act, be incurred subject to such sanction, conditions and limitations as may be prescribed.(3)The municipality shall within a period not exceeding three months after the close of the official year pass the accounts of that year.
