When an order has been published under the last preceding section, it shall be lawful for the Commissioners in meeting to borrow 1[within such dates as may be approved by the 2Central Government] any sums of money the Commissioners may require for the objects mentioned in the last preceding section, by way of debenture on-(a)the security of the property now vested, or which may hereafter become vested in the Commissioners, and(b)the tolls, dues, rates, rents and charges leviable under this Act.less the 3… sums set apart by the Commissioners as a sinking fund for the purpose of paying off the loans contracted under the authority of this Act or any enactment hereby repealed.
