Section 493 in The Mumbai Municipal Corporation Act, 1888
493. Commissioner [or General Manager] [These words were substituted by Bombay 48 of 1948 Section 52.] may agree to receive payment of expenses in instalments.
- Instead of recovering any such expenses as aforesaid in any manner hereinbefore provided, the Commissioner [or the General Manager may, if he thinks fit and with [the Standing Committee or the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the original by Bombay 48 of 1948.] take an agreement from the person liable for the payment thereof,] to pay the same in instalments of such amounts and at such intervals as will secure the payment of the whole amount due, with interest thereon [at such rate not exceeding nine per centum per annum as the [Standing Committee] [These words were substituted for the original by Bombay 76 of 1948, Section 32.] may fix from time to time] within a period of not more than five years.
