Section 120 in Kolkata Municipal Corporation Act, 1980
120. Water-supply, Sewerage and Drainage Account.
(1)There shall be placed to the credit of the Municipal Fund in the Water-supply, Sewerage and Drainage Account—(a)an amount equal to thirty per cent. of the amount realised on account of the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidated rate" .] imposed under section 171 other than the amount realised from bustees;(b)the money realised by the Corporation under the provisions of Chapter XVII, Chapter XVIII and Chapter XIX;(c)such sum as may be transferred in each year by the Corporation from the General Account; and(d)the amount received from the State Government under subsection (2).(2)The State Government shall in each year give to the Corporation an amount equal to the sum transferred by the Corporation to the Water-supply, Sewerage and Drainage Account under clause (c) of sub-section (1). Such amount shall include any money given by the State Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers and employees of the Corporation referred to in section 14 and section 17 in so far as their work relates to water-supply, sewerage and drainage.(3)The money credited to the Municipal Fund in the Water-supply, Sewerage and Drainage Account shall, subject to the regulations made in this behalf, be applied for the purposes of water-supply, sewerage and drainage.
