Section 91 in The Chhattisgarh Municipal Corporation Act, 1956
91. Drafts on the Municipal Fund.
(1)Subject to provisions of Section 419 no payment shall be made by any Bank or society as aforesaid out of the municipal fund except upon a cheque signed in the prescribed manner.(2)Payment of any sum due by the Corporation not exceeding one hundred rupees in amount, may be made in cash.(3)Except in the case of salaries, allowances, pensions, muster payments, advances and imprest money which may be made in cash payment of any sum due by the Corporation exceeding one hundred rupees in amount shall be made by means of a cheque signed as provided in sub-section (1), and not in any other way.
