Section 460BB(2) in The Mumbai Municipal Corporation Act, 1888
(2)Payment of any sum due by the Corporation out of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).] in excess of one hundred rupees (or such higher amount as the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 181, (w.e.f. 23-4-1999).] from time to time may fix generally or for any specified class of payments) shall be made by means of a cheque signed as aforesaid, and not in any other way.
