Section 31 in Assam State Capital Region Development Authority Act, 2017
31. Operations of Authority not to be carried out at a loss.
- The Authority shall not be required to carry out any of its operation under this D Act at a loss. Any deficit In the Assam State Capital Region Development Fund in any financial year shall be made good by the Authority not later than those of the next succeeding financial year.Chapter-VII Powers of Taxation
