Section 8 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
8. General Principles of Board's Finances.
- For carrying on its operation under this Act, the Board shall levy rates, fees, tariffs, rentals, deposits, contributions and other charges, and may vary such rates, fees, tariffs, rentals, deposits, contributions and other charges from time to time in order to provide sufficient revenues;(a)to cover operating expenses, taxes and interest payments and to provide for adequate maintenance and depreciation;(b)to meet repayments of loans and other borrowings;(c)to finance normal year to year improvements;(d)to provide for further capital works as are necessary from time to time; and(e)to provide for the cost of such other purposes beneficial to the promotion of water supply and construction of sewerage and sewage treatment works in the Hyderabad Metropolitan area as the Board may determine.
