Section 30(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)The Authority may, for the purpose of carrying out its functions under his Act, from time to time, raise loans, by the issue of debentures of otherwise, of such sums of money, at such rates of interest, for such period, and upon such terms (as to the time and method of repayment, and the like) as the State Government may sanction.
