Section 133 in The Mumbai Municipal Corporation Act, 1888
133. [ Reductions or transfer. [Section 133 was substituted by Maharashtra 39 of 1961, Section 10.]
- Reductions in, and transfers from, a budget grant shall be made as under:-(a)Subject to the provisions of sub-section (1) of section 131, on the recommendations of [the Standing Committee], the Corporation may, from time to time during an official year, sanction the transfer of any amount exceeding [twenty lakh rupees] [These words were substituted for the words 'fifteen thousand rupees' by Maharashtra 10 of 1998, Section 85(b).] from one budget grant to another budget grant.(b)[The Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 71(a), (w.e.f. 23-4-1999).] may at anytime during an official year-(i)reduce the amount of a budget grant;(ii)sanction the transfer of any amount, not exceeding fifteen thousand rupees, from one budget grant to another budget grant;(iii)[* * *] [Sub-clause (iii) was deleted by Maharashtra 10 of 1998, Section 85(c).](c)[ The Commissioner may, at any time during an official year sanction the transfer of any amount not exceeding five thousand rupees within a budget grant if such transfer does not involve a recurring liability: [Sub-section (c) was substituted by Maharashtra 27 of 1999, Section 71(b), (w.e.f. 23-4-1999).]Provided that, every transfer of an amount exceeding one thousand rupees made under this clause shall be reported forthwith by the Commissioner to the Standing Committee and the Committee may pass with regard thereto such order as they may think fit, and it shall be incumbent on the Commissioner to give effect to such order].(d)When making any transfer under clause (a), (b) or (c), due regard shall be had to all the requirements of this Act.(e)If any such reduction as is referred to in sub-clause (1) of clause (b) is of an amount exceeding [five lakh rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 10 of 1998, Section 85(e).], the Corporation may pass with regard thereto such order as they may think fit; and it shall be incumbent on [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 71(a), (w.e.f. 23-4-1999).] and the Commissioner to give effect to such order.(f)[ In case of expenditure for the purposes of clause (q) of section 61 the provisions of this section shall apply as if for the words"Standing Committee" the words"Education Committee" had been substituted.] [Clause (f) was inserted by Maharashtra 27 of 1999, Section 71(c), (w.e.f. 23-4-1999).](g)[ For the purposes of expenditure from the Brihan Mumbai Electric Supply and Transport Fund, the provisions of this section shall apply as if for the words "Standing Committee" and "Commissioner" the words "Brihan Mumbai Electric Supply and Transport Committee" and"General Manager" respectively, had been substituted] [Clause (g) was substituted by Maharashtra 27 of 1999, Section 71(d), (w.e.f. 23-4-1999).].]
