Section 355(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)The following items shall be excepted from the prohibition in sub-section (1) namely:-(a)sums of which the expenditure has been sanctioned by the Transport Committee under section 102;(b)repayments of moneys belonging to contractors or other persons held in deposit and of moneys collected or credited to the Transport Fund by mistake;(c)sums which the Transport Manager is under the provisions of this Act or any other enactment required or empowered to pay by way of compensation;(d)costs incurred by the Transport Manager under section 67;(e)any sum required to make good to the Municipal Fund any payment made by the Commissioner out of the Municipal Fund under the provisions of section 86 for the purpose of the Transport Undertaking.
