Section 41 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
41. Disposal of profits and deficits.
(1)Subject to the provisions of sub-section (2) of section 43 of this Act, the net profit, if any, attributable to each of the main objects, like water supply, sanitation or sewerage, shall be fully credited to the Corporation.(2)The net deficit, if any, in respect of any of the objects shall be solely borne by the Government.
