Section 327(3) in The Chhattisgarh Municipalities Act, 1961
(3)If the expense and remuneration are not so paid, the State Government or any officer authorised by the State Government in this behalf may make an order directing the Bank in which any moneys of the Council are deposited or the person incharge of the Government Treasury or of any other place of security in which the moneys of the Council are deposited to pay such expense and remuneration from such moneys as may be standing to the credit of the Council in such Bank or may be in the hands of such person or as may, from time to time, be revived from or on behalf of the Council by way of deposit by such Bank or person ; and such Bank or person shall be bound to obey such order. Every payment made pursuant to such order shall be a sufficient discharge to such Bank or person from all liability to the Council in respect of any sums or sums so paid by it or him out of the moneys of the Council so deposited with such Bank or person.
