Section 119(2) in Kolkata Municipal Corporation Act, 1980
(2)[ The Municipal Fund shall be maintained in the following six accounts namely :(a)the water supply, sewerage and drainage account,(b)the road development and maintenance account,(c)the bustee service account, (c/) the commercial project account,(e)the solid waste account, and(f)the general account which shall relate to all moneys received by or on behalf of the Corporation other than those specified in clause (a), clause (b), clause (c), clause (d), or clause (e).][Substituted by section 7 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.]Explanation. For the purpose of this section, "commercial projects" shall include municipal markets, market development projects, property development projects, and such projects of a commercial nature as may be specified by the Corporation from time to time.
