Section 56(5) in Andhra Pradesh Municipalities Act, 1965
(5)(a)The Commissioner may incur in each case contingent expenditure incidental to the municipal administration,(i)in the case of a third grade or second grade municipality not exceeding one thousand rupees;(ii)in the case of first grade municipality, not exceeding fifteen hundred rupees.(iii)in the case of a special grade or a selection grade municipality, not exceeding two thousand rupees.(b)He shall report the expenditure so incurred and the reasons therefor to the council at its next meeting.Provided that no such expenditure shall be incurred if there is no provision available to meet the expenditure under the relevant head of account in the budget framed by the council with the modifications, if any, made by the Government or where such expenditure was expressly prohibited by the council.
