Section 67 in West Bengal Municipal Corporation Act, 2006
67. Payment not be made out of Municipal Fund unless covered by budget grant.
- No payment of any sum out of the Municipal Fund shall be made unless the expenditure on account of such payment is covered by a current budget grant and a sufficient balance of such budget grant is available notwithstanding any reduction or transfer thereof under any provision of this Act:Provided that this section shall not apply to payment in the following cases:-(a)refund of taxes and other moneys which are authorised by this Act;(b)repayment of moneys belonging to contractors or other persons and held in deposit and all moneys collected or credited to the Municipal Fund by mistake;(c)temporary payment for works urgently required by the State Government in the public interest;(d)sums payable as compensation under this Act or the rules or the regulations made thereunder;(e)expenses incurred by the Corporation on special measures on the outbreak of a dangerous disease;(f)sums payable-(i)under orders of the State Government on failure of the Corporation to take any action required by the State Government, or(ii)under any other law for the time being in force, or(iii)under any decree or order of a civil or a criminal court against the Corporation, or(iv)under a compromise of any claim, suit or other legal proceedings, or(v)on account of the cost incurred in taking immediate action by any of the municipal authorities referred to in section 9 to avert a sudden threat or danger to the property of the Corporation or to human life;(g)such other cases as may be prescribed.
