Section 14(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)The Board shall create a depreciation reserve and shall at the end of every year, credit to such reserve from its revenues, such amount as would if made annually throughout the period specified in column (2) of the First Schedule in respect of the assets specified in column(1) thereof and accumulated at compound interest at the rate of three per centum per annum produced by the end of the said specified period an amount equal to ninety percent of the original cost of the assets after taking into account the sums already written off and set aside in the books of the Board.
