Section 52(2) in Bombay Primary Education Act, 1947
(2)If the expense is not so paid the [State] Government may make an order directing any person who has for the time being custody of any moneys on behalf of the authorised municipality either as banker or in any relation to pay such expense from such monies as he may have in his hands or may from time to time receive and such person shall be bound to obey such an order;
