Section 113(3) in The Mumbai Municipal Corporation Act, 1888
(3)Payments not covered by sub-section (2) may be made by the Commissioner in cash or cheques for a sum not exceeding five thousand rupees each (or such higher amount as [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 12 of 1993, sEction 3(b).] may from time to time fix) signed as aforesaid, being drawn from time to time to cover such payments.]
