Section 81 in The City of Nagpur Corporation Act, 1948
81. Drafts on the municipal fund.
(1)Subject to the provision of section 404 no payment shall be made by any bank or society as aforesaid out of the municipal fund except upon a cheque signed in the prescribed manner.(2)Payment of any sum due by the Corporation not exceeding one hundred rupees in amount, may be made in cash, cheques for sums not in excess of one thousand rupees each being drawn from time to time to cover such payments.(3)Payment of any sum due by the Corporation exceeding one hundred rupees in amount shall be made by means of a cheque signed as provided in sub-section (1), and not in any other way.
