Section 80 in The City of Nagpur Corporation Act, 1948
80. Receipts and disposal of payments on account of the Municipal funds. - All moneys payable to the credit of the municipal fund shall be received by the [Commissioner] and shall be, forthwith paid into [the Imperial Bank of India at Nagpur] or into any other Bank approved by the State Government, to the credit of an account which shall be styled "The account of the municipal fund of the City of Nagpur".
