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State of Uttar Pradesh - Section

Section 44 in The U.P. Water Supply and Sewerage Act, 1975

44. General principles for Jal Sansthan's Finance.

- A Jal Sansthan shall from time to time so fix and adjust its rates of taxes and charges under this Act as to enable it to meet, as soon as feasible, the cost of its operations, maintenance and debt service and where practicable to achieve an economic return on its fixed assets.