Section 55(3) in Siliguri Municipal Corporation Act, 1990
(3)All moneys payable to the Municipal Fund in the different accounts referred to in sub-section (2) shall forthwith be paid into the State Bank of India or in any other bank approved by the State Government in this behalf, to the credit of the accounts which shall respectively be styled as-(a)the Water-supply, Sewerage and Drainage Account of the Municipal Fund of the Siliguri Municipal Corporation,(b)the Road Development and Maintenance Account of the Municipal Fund of the Siliguri Municipal Corporation,(c)the Bustee Services Accounts of the Municipal Fund of the Siliguri Municipal Corporation, and(d)the General Account of the Municipal Fund of the Siliguri Municipal Corporation.
