Section 46 in Bihar Regional Development Authority Act, 1974
46. Sinking fund.
(1)The Authority shall maintain a sinking fund for the re-payment of moneys borrowed under section 44 and shall pay every year in the sinking fund such sum as may be sufficient for re-payment within the period fixed of all moneys so borrowed.(2)The sinking fund or part thereof shall be applied in or towards the discharge of the loan for which such fund was created, and until such loan wholly discharged it shall not be applied for any other purpose.
