16. Procedure on failure of local authorities to make payment.
- If [* * *] [Words 'the Commissioners for the Port of Calcutta or' omitted by Bengal Act 5 of 1936.] the Corporation of Calcutta or the Commissioners of any of the municipalities named in [clauses (ia) and (ii)] [Words, brackets and letters substituted for the word, brackets and letters 'clause (ii)' by Bengal Act 5 of 1936.] of section 8 fail to make any payment as required by section 9, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may attach [the Municipal Funds] [Words substituted for the words 'the funds of the Commissioners for the Port of Calcutta or the Municipal Funds, as the case may be, or any of them' by Bengal Act 5 of 1936.] or any portion thereof, and the provisions of section 118, sub-section (2) of the Calcutta Municipal Act, 1923, [or section 152, sub-section (2) of the Calcutta Municipal Act, 1951, as the case may be] [Words inserted by W.B. Act 19 of 1959.], shall, with all necessary modifications, be deemed to apply.
