Section 249(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)In such budget estimate, the municipality shall among other things, -(a)make adequate and suitable provision for such service as may be required for the fulfilment of the several duties imposed on the municipality by this Act or any other law ;(b)provide for the payment, as they fall due, of all instalments of principal and interest for which the municipality may be liable in respect of loans contracted by it ;(c)allow for a balance at the end of said year of not less than such sum or percentage of income as may, from time to time, be fixed by the Director either generally for all municipality or specially for any municipality.
