Section 127(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Commissioner shall as soon as may be after the first day of April, in each year, cause to be prepared a detailed report of the Municipal administration of the city during the previous year, together with a statement showing receipt and disbursement credited and, debited to the Municipal Fund during the previous financial year and the balance at the credit of the Fund at the dose of the said Financial year.
