Section 119(3) in Kolkata Municipal Corporation Act, 1980
(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 such other scheduled bank as may be approved by the State Government in this behalf for credit to the respective heads of accounts styled as(a)the Water-supply, Sewerage and Drainage Account of the Municipal Fund of the Kolkata Municipal Corporation:(b)the Read Development and Maintenance Account of the Municipal Fund of the Kolkata Municipal Corporation;(c)the Bustee Services Account of the Municipal Fund of the Kolkata Municipal Corporation;(d)the Commercial Projects Account of the Municipal Fund of the Kolkata Municipal Corporation;(e)the General Account of the Municipal Fund of the Kolkata Municipal Corporation.
