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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of West Bengal - Subsection

Section 183(2) in West Bengal Municipal Corporation Act, 2006

(2)The supply of wholesome water under sub-section (1) shall be on payment of such rate, not being less than the cost of production and delivery (including the costs for debt servicing, depreciation of plant and machinery, losses, and other charges, if any), as the Corporation may determine.