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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Punjab - Subsection

Section 261(2) in The Punjab Municipal Act, 1999

(2)For all water supplied under sub-section (1), payment shall be made at such rate, as may be fixed by the Government from time to time :Provided that in fixing pro rata unit rate, the Government shall endeavour to cover the cost for operation, maintenance, depreciation, interest payments and other charges related to the water-works and the distribution costs, including distribution losses, if any.