Section 111 in The Mumbai Municipal Corporation Act, 1888
111. Constitution of the municipal fund.
- [Subject to the provisions of sections [119A, 119B,] [This portion was inserted by Bombay 48 of 1948, Section 21.] 120, 120A and 460Z] all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other enactment at the time in force, or under any contract,all proceeds of the disposal of property by, or on behalf of, the Corporation,all rents accruing from any property of the Corporation,all moneys raised by any tax, levied for the purposes of this Act,all fees and fines payable and levied under this Act or under any rule, regulation or by law in force thereunder 8[other than fines imposed by a court],[the balance, after all necessary contingent expenses have been defrayed, of all fees] [These words were inserted by the Adaptation of Indian Laws Order in Council.] for licences for public conveyances granted by the Police Commissioner under [the Bombay Public Conveyance Act, 1920] [These words and figures were substituted for the original by Bombay 76 of 1948, Section 15.],[the balance, after all necessary contingent expenses have been defrayed, of all fees for licences for the playing of music in streets and public places granted under paragraph (ii) of clause (f) of section 22 of the City of Bombay Police Act, 1902] [This clause was inserted by Bombay 3 of 1907, Section 16(b).][* * * * *] [The words, figures, letter and brackets 'the balance, after all expenses referred to in sub-section (3) of section 513A have been defrayed of all fines levied by any magistrate in respect of any offence against the provisions of this Act, or of any regulation or by-law made under this Act,' were omitted by the Adaptation of Indian Laws Order in Council.]all moneys received by or on behalf of the Corporation [from any Government] [The words 'from any Government' were substituted for the words 'from Government' by the Adaptation of Indian Laws Order in Council.] or private individuals by way of grant or gift or deposit, andall interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Corporation, [including loans advanced under section 354W, [354WA or 354WB] [These words, figures and letter were inserted by Bombay 13 of 1933, Section 28.]]shall be credited to a fund, which shall be called"the municipal fund", and which shall be held by the Corporation in trust for the purposes of this Act, subject to the provisions herein contained:[* * * * *] [The proviso was deleted by Bombay 48 of 1948, Section 21.]
