Section 147(3) in The Orissa Municipal Corporation Act, 2003
(3)All moneys realised on different accounts referred to in Sub-section (2) shall forthwith be deposited with the State Bank of India or with any other Nationalised Bank or any other Bank within the Corporation area as may be approved by the Government in this behalf for credit to the respective heads of accounts, namely :-(a)the Water Supply, the Sewerage and Drainage Account of the Corporation fund of the respective Corporation;(b)the Road Development and Maintenance Account of the Corporation Fund of the respective Corporation;(c)the Bustee Service Accounts of the Corporation Fund of the respective Corporation;(d)the Commercial Projects Accounts of the respective Corporation Fund of the Corporation; and(e)the General Account of the Corporation Fund of the respective Corporation.
