Section 29 in The Gujarat Water Supply and Sewerage Board Act, 1978
29. [ Cost of scheme. [Section 29 substituted by Gujarat 26 of 1980, dated 22nd October, 1980.]
- The cost of investigation, preparation and execution of any such scheme undertaken by the Board shall be recoverable from the State Government, local body, institution or, as the case may be, individual in such manner and in such instalments as specified in the contract referred to in section 28.Explanation. - The cost relating to the investigation, preparation and execution of any scheme by the Board shall include all incidental expenses incurred by the Board in connection therewith.]
