(1)When the preliminary project has been drawn up it shall be submitted to Government through the Chief Engineer for their sanction together with a statement showing how it is proposed to meet the cost. Before sanction of Government is accorded Government may decide as to how the non-recurring cost shall be shared between the Government and the Council. The Council shall pass a resolution accordingly signifying its consent that it shall bear such a portion of the non-recurring cost as may be fixed by Government. The sanction of Government may then be accorded for the preparation of detailed plans estimates and communicated to the Public Health Engineer and the Municipality concerned.(2)The Council for whose benefit the sanitary project is sanctioned shall also bear the entire recurring cost from the municipal fund. The resolution referred to in Sub-rule (1) shall also signify the consent of the Municipality that they will bear the entire recurring cost. The budget estimate shall show the recurring and non-recurring cost in regard to the sanctioned sanitary project.
