Section 66(1) in Karnataka Maritime Board Act, 2015
(1)If in respect of a loan raised by the Board under this Act which is not repayable before the expiration of one year from the date of the loan, the Government by an order in writing so directs the Board shall set apart half yearly out of its income, as a sinking fund, a sum sufficient to liquidate the loan within a period which shall not in any case unless the previous consent of the Government has been obtained exceed twenty five years; but the maximum period shall not in any case exceed forty years:Provided that a sinking fund need not in the absence of any stipulation to that effect be established in the case of loans taken by the Board from the Central Government or any other State Government.
