Section 132(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)Every contract made by the Municipal Commissioner involving an expenditure exceeding [one lakh] [Subs for 'fifty thousand' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees and not exceeding [two lakh] [Subs for 'one lakh' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees shall be reported to the Executive Committee within fifteen days after it has been made.
