Section 265(2) in Kolkata Municipal Corporation Act, 1980
(2)The Corporation shall, from time to time, determine the rate per thousand litres for the supply of water at which the amount payable under sub-section (1) shall be calculated :Provided that in fixing pro rata unit rate, the Corporation shall endeavour to cover the cost for operation, maintenance, depreciation, interest payments and other charges related to the waterworks and the distribution costs, including distribution losses, if any.[ xxx ] [Sub-section (3) omitted by section 6(2) of the Calcutta Municipal Corporation (Amendment) Act, 1994 (West Bengal Act 32 of 1994), w.e.f. 11.5.1994.]
