Section 354 in The Bombay Provincial Municipal Corporations Act, 1949
354. Deposit of portion of Transport Fund may be made with bank or agency out of City when convenient. - Notwithstanding anything contained in sections 352 and 353, the Transport Manager may, with the previous approval of the Transport Committee, from time to time, remit to and deposit with a bank or other agency at any place beyond the City any portion of the Transport Fund, and any moneys payable to the credit of the Transport Fund or chargeable there-against, which can, in the opinion of the Transport Manager, be most conveniently paid into or out of the account of the Fund at any bank or agency may be so paid.
