Section 95 in The Maharashtra Municipal Corporations Act, 1949
95. Estimates of income and expenditure to be prepared annually by Commissioner. - The Commissioner shall each year on or before such date as the Corporation may from time to time prescribe have prepared and lay before the Standing Committee, in such form as the Committee shall from time to time approve, -
(a)an estimate, classified in accordance with the rules, of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next official year from the Municipal Fund including the amount of grant payable by the Corporation to the Primary Education Fund and of the amounts, if any, which should in his opinion be credited to, or expended from, a special fund; [including the Funds established under sections 91A and 91B](b)an estimate of all balances, if any, which will be available for reappropriation or expenditure at the commencement of the official year;(c)an estimate of the Corporation's receipts and income for the next official year other than from taxation and from the Transport Undertaking;(d)a statement of proposals as to the taxation which it will, in his opinion, be necessary or expedient to impose under the provisions of this Act in the next official year and an estimate of the receipts from taxation;(e)an estimate of the amounts due to be transferred during the next official year from the Transport Fund.[Provided that a separate estimate of the income and expenditure of the Corporation for the next official year in respect of services under Chapter XII and Chapter XIII shall be prepared.]Explanation. - The balance, if any, available in any special fund shall not be deemed to be available for reappropriation or expenditure at the commencement of the next official year under clause (b) except in relation to expenditure which may be met from such fund under the rules, and the Commissioner shall determine whether the whole or any part of such balance shall be taken into account as available for such expenditure at the commencement of the next official year.[95A. Report on services provided in a subsidised manner. - (1) Notwithstanding anything contained in this Chapter; the Commissioner or, as the case may be, the Transport Manager, shall, while submitting the budget estimates to the Standing Committee, append thereto, a report indicating whether the following services were provided in the last preceding year in a subsidised manner, and if so, the extent of the subsidy, the source from which the subsidy was met and the sections or categories of the local population who were the beneficiaries of such subsidy, namely:-(a)water-supply and disposal of sewage,(b)scavenging, transporting and disposal of wastes,(c)municipal transport, and(d)street lighting.(2)The Standing Committee or, as the case may be, the Transport Committee shall examine the report and place it before the Corporation with its recommendation, if any.Explanation. - A service shall be construed as being provided in a subsidised manner if its total cost, comprising the expenditure on operation and maintenance and adequate provision for depreciation of assets and for debt servicing, exceeds the income relatable to the rendering of that service.]
