Section 20(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(2)On receipt of the documents referred to in sub-section (1), the local authority concerned shall, within such time, as may be prescribed examine the report of the investigation of the scheme proposed to be implemented in its area with reference to the cost to be incurred for the scheme and with reference to its financial capacity to meet the cost of the scheme. If the local authority decides to get the scheme implemented, it shall pass a resolution within such time as may be prescribed authorizing the Board to execute the scheme. The resolution so passed by the local authority shall specify clearly that the local authority shall meet the cost of execution of the scheme and its maintenance and also indicate the manner in which and the ways and means by which the cost of the scheme is proposed to be borne by such local authority.
