Section 144 in The Orissa Municipal Corporation Act, 2003
144. Re-adjustment of income and expenditure to be made by the Corporation.
(1)If, at any time during the year, it appears to the Corporation upon the representation of the Standing Committee that, notwithstanding any reduction of budget grants that may have been made under Section 142, the income of the Corporation Fund during (he said year will not suffice to meet the expenditure sanctioned in the budget estimate of the said year and to leave at the close of the year, a cash balance of one lakh and fifty thousand rupees under General Account-Revenue as far as possible, it shall be incumbent on the Corporation either to diminish the sanctioned expenditure of the year, or to have recourse to supplementary taxation, or to adopt both of these expedients in such manner as may be necessary to secure an estimated cash balance of not less than one lakh and fifty thousand rupees under General Account-Revenue at the close of the year.(2)Whenever the Corporation determines to have recourse to supplementary taxation in any year, it shall, subject to the provisions contained in Chapter-XIII, do so by increasing for the unexpired portion of the year, the rate at which any tax or duty is to be levied.
