Section 460DD in The Mumbai Municipal Corporation Act, 1888
460DD. Only sums covered by budget grant to be expended from [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).].
(1)Except as hereinafter provided, no payment of any sum shall be made by the General Manager 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).], unless the expenditure of the same is covered by a current budget grant, and sufficient balance of such budget grant is still available, notwithstanding any reduction or transfer thereof which may have been made under section 133 or 134:Provided that the following items shall be exempted from this prohibition, namely:-(a)sums of which the expenditure has been sanctioned by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 184(a), (w.e.f. 23-4-1999).] under section 132;(b)repayments of moneys belonging to contractors, consumers or other persons, held in deposit and of moneys collected or credited to 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).] by mistake;(c)sums which the General Manager is under the provisions of this Act or any other enactment required or empowered to pay by way of compensation;(d)sums payable in any of the. circumstances mentioned in clause (f) of section 460GG;(e)costs incurred by the General Manager under section 64;(f)any sum required to make good to the municipal fund any payment made by the Commissioner out of the municipal fund under the provisions of section 115 for the purpose of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 184(a), (w.e.f. 23-4-1999).][Provided further that, in the case of an emergent necessity for funds, and upon a representation by [the Brihan Mumbai Electric Supply and Transport Committee] [This proviso was added by Maharashtra 32 of 1966, Section 6.] to the Corporation, the Corporation may, with the previous sanction of the State Government (which sanction may be given subject to such terms and conditions as to repayment and other matters as that Government thinks fit), authorise the General Manager to pay from the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.t. 4.9.1996).] into the municipal fund such sum as may be specified, as a temporary advance for meeting such emergency.](2)In sub-section (1) 'budget grant' means a budget grant within the meaning of that term as defined in section 130 and includes any sum by which such budget grant may at any time be increased by a transfer under sub-section (1) of section 133.
