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NCT Delhi - Section

Section 44 in The Delhi Water Board Act, 1998

44. Manner of payment by New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services.

(1)The estimated cost of the disposal of sewage increased by five per cent. shall be payable on demand by the New Delhi Municipal Council and the Delhi Cantonment Board, Military Engineering Services after the close of each quarter of each year, in accordance with the properties determined under section 43.
(2)If the sum paid by the New Delhi Municipal Council or Delhi Cantonment Board, Military Engineering Services in any year, exceeds or is less than the sum payable by it on the basis of actual cost determined, the payment to be made by that body shall be adjusted in the following year.