(4)So far as the funds to the credit of the local authority concerned permit, the treasury shall pay-(a)all orders or cheques signed in accordance with sub-section (3);(b)all payments made or expenses incurred by the Government on behalf of the local authority by or under the provisions of this Act, provided that the local authority has given previous permission in writing to the treasury to debit such expenses to the fund without the issue of any order or cheque.
