Section 98(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)in budget estimate "B" the said Committee shall,-(a)provide for the payment as they fall due, of all sums and of all instalments of principal and interest for which the corporation may be liable under this Act by reason of the acquisition, extension, administration, operation and maintenance of the Transport Undertaking;(b)allow for the appropriation to any special fund of the sum estimated by the Transport Manager, revised as it thinks proper;(c)allow for the amounts to be transferred during the next ensuing official year to the Municipal Fund as provided in sections 359 and 360;(d)provide for such expenditure, if any, as it considers necessary to defray from the balance in any special fund;(e)allow for a cash balance at the end of the said year exclusive of the balance, if any, of any special fund of not less than one lakh of rupees or such smaller amount as the Corporation may from time to time fix.
