Section 118 in The Mumbai Municipal Corporation Act, 1888
118. Purpose for which the municipal fund is to be applied.
- The moneys from time to time credited to the municipal fund shall be applied in payment of all sums, charges and costs necessary for the purposes specified in sections 61, 62, [62D] [The figures and letter '62D' were inserted by Bombay 3 of 1907, Section 17.], [62E] [The figures and letter '62E' were inserted by Bombay 12 of 1925, Section 3.] and 63, or for otherwise carrying this Act into effect, or of which the payment shall be duly directed or sanctioned under any of the provisions of this Act inclusive of-(a)the expenses of every ward-election [* * *] [The words 'and of every justices election' were omitted by Bombay 32 of 1935, Section 9.] held under this Act;(b)[ sums payable to the [Birhan Mumbai Electric Supply and Transport Fund] [Clause (b) was inserted by Bombay 48 of 1948, Section 23.] in repayment of amounts disbursed therefrom for any of the purposes of this Act other than for the purpose of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] and including the expenses of, or reasonable charges for, all supplies provided and services rendered for any such purpose by the General Manager at the charge of the [Birhan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).];](c)the salaries, [joining time allowances] [These words were inserted by Bombay 5 of 1905, Section 8(a).] and other allowances of the Commissioner [of the Director] [These words were inserted by Maharashtra 53 of 1981, Section 16(a).] and of any Deputy Commissioner appointed under this Act [and of any officer whose services may, at the request of the corporation, be placed by [the [State] [These words were added by Bombay 5 of 1905, Section 8(b).] Government] at their disposal];](d)the salaries and other allowances of all municipal officer and servants and all [contributions to provident funds,] [These wards were added by Bombay 6 of 1922, Section 30.] pensions, gratuities and compassionate allowances payable under the provisions of this Act or of any schedule or regulations framed under this Act and at the time in force [and the interest on the accumulations of Municipal Officers and servants in the provident funds aforesaid, at such rate as is sanctioned by the State Government, from time to time, in the case of such accumulations of its own employees] [These words were added by Maharashtra 27 of 1979, Section 2.];(dd)[ the fees and costs payable to the Commission in connection with consultation relating to any appointment to any post in any department of the Municipal administration;] [Clause (dd) was inserted by Bombay 48 of 1950, Section 53.](e)all expenses and costs incurred by the Commissioner in the exercise of any power or the discharge of any duty conferred or imposed upon him by this Act, including moneys which he is required or empowered to pay by way of compensation;(ee)[ the loans advanced in accordance with the provisions of section 354W [354 WA/or 354 WB] [The new clause (ee) was inserted by Bombay 13 of 1933, Section 29(i).];](f)every sum payable-(i)under [sub-sections (1) of section 110F] [These words, figures, letter and brackets were inserted by Bombay 13 of 1933, Section 20(b).], [section 513A, and] [These words, figures and letter were inserted by Bombay 10 of 1930, Section 3.] sub-section (1) of section 520 to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government];(ii)under a decree or order of a civil or criminal court passed against the corporation or against the Commissioner [the Director] [These words were inserted by Maharashtra 53 of 1981, Section 16(b).] or a Deputy Commissioner Ex Officio;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 517.
