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Greater Bengaluru City Corporation -

Section 18 in Bangalore Water Supply and Sewerage Act, 1964

18. Restriction on unbudgeted expenditure.

(1)Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding [one lakh of rupees] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] on account of recurring expenditure or exceeding [five lakhs of rupees] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] on account of non-recurring expenditure shall be expended by the Board in any year of account unless such sum has been included in a statement submitted under sub-section (1) or sub-section (5) of section 17.
(2)Where any such sum is expended under circumstances of extreme urgency, a report thereon indicating the source from which it is proposed to meet the expenditure shall be made so soon as practicable to the State Government.