Section 102 in The Delhi Municipal Corporation Act, 1957
102. Payments not to be made unless covered by a budget-grant.
- No payment of any sum out of the Municipal Fund shall be made unless the expenditure of the same is covered by a current budget-grant and a sufficient balance of such budget-grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely:(a)refund of taxes and other moneys which are authorised under this Act;(b)repayment of moneys belonging to contractors or other persons and held in deposit and of moneys collected or credited to the Municipal Fund by mistake;(c)sums payable in any of the following circumstances(i)under orders of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] on failure of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to take any action as required by that Government; or(ii)under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the municipal authorities to avert a sudden threat of danger to the property of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or to human life;(d)temporary payment for works urgently required by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] in the public interest;(e)sums payable as compensation under this Act or under any rules, regulations or bye-laws made thereunder;(f)expenses incurred by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] on special measures taken on the outbreak of dangerous diseases.
