Section 94 in The Chhattisgarh Municipal Corporation Act, 1956
94. Only sums covered by a budget grant to be expended from the Municipal Fund.
- Except as hereinafter provided, no payment of any sum shall be made out of the municipal fund unless the expenditure of the same is covered by a current budget grant and a sufficient balance of such budget grant is still available notwithstanding any reduction or transfer thereof which may have been made under Section 99 or 100 :Provided that the following items shall be excepted from this prohibition, namely :-(a)sums of which the expenditure has been sanctioned by the Mayor-in-Council;(b)refunds of taxes and other moneys which the Commissioner is by this Act authorised to make;(c)repayments of moneys belonging to contractors or other persons held in deposit and of money collected or credited to the municipal fund by mistake;(d)sums which the Commissioner is by this Act or any other enactment required or empowered to pay by way of compensation;(e)sums payable in any of the circumstances mentioned in clause (f) of Section 88;(f)expenses incurred by the Corporation in the exercise of the powers conferred on it by Section 285;(g)costs incurred by the Commissioner under clause (c) of subsection (3) of Section 69;
