Section 101(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1A)[ The Chief Officer shall, while preparing the statement referred to in clause (i) of sub-section (1) append thereto a report indicating whether the following services were being provided in a subsidised manner and, if so, the extent of the subsidy, the source from which the subsidy was met and the sections or categories of the local population who were the beneficiaries of such subsidy, namely :-(a)water supply and disposal of sewage,(b)scavenging, transporting and disposal of wastes,(c)municipal transport, and(d)street lighting.Explanation. - A service shall be construed as being provided in a subsidised manner if its total cost, comprising the expenditure on operation and maintenance and adequate provision for depreciation of assets and for debt servicing, exceeds the income relatable to the rendering of that service.] [Sub-section (1-A) was inserted by Maharashtra 41 of 1994, Section 148(b).]
