Section 113 in The Mumbai Municipal Corporation Act, 1888
113. [ How the fund shall be drawn against. [Section 113 was substituted by Maharashtra 39 of 1961, Section 9.]
(1)Subject to the provisions of section 520, no payment shall be made by the Bank aforesaid out of the municipal fund except on a cheque signed by two persons in the manner specified below, namely :-(a)[ by the Commissioner, Additional Commissioner, the Director or a Deputy Commissioner, [or in the absence of all of them by a municipal officer who is authorised by [the Standing Committee]], and(b)by the Municipal Chief Accountant, Additional Municipal Chief Accountant, Joint Municipal Chief Accountant or Deputy Accountant:]Provided that, any cheque for an amount not exceeding [one lakh rupees] [These words were substituted for the words 'ten thousand rupees' by Maharashtra 12 of 1993, Section 3(b).] if signed by the Chief Accountant or Deputy Accountant shall be sufficient authority for the payment of the amount thereof out of the fund by the said Bank.(2)Payment of any sum due by the Corporation in excess of one hundred rupees (or such higher amount as [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Sections 46 and 47, (w.e.f. 23-4-1999).] from time to time may fix generally or for any specified class of payments) shall be made by means of a cheque signed as aforesaid and not in any other way.(3)Payments not covered by sub-section (2) may be made by the Commissioner in cash or cheques for a sum not exceeding five thousand rupees each (or such higher amount as [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 12 of 1993, sEction 3(b).] may from time to time fix) signed as aforesaid, being drawn from time to time to cover such payments.]
