Section 30 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
30. Borrowing of money. -
(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.(2)All loans under sub-section (1) shall be guaranteed by the State Government as to repayment of the principal and payment of interest.
