130B. [ Pooling of receipts of taxes for certain purposes. - All moneys derived from water, drainage, scavenging and conservancy taxes mentioned in] [Added by U.P. Act No. 26 of 1964.] [clauses (ii), (iii) and (iv) of sub-section (1) and clause (vi) of sub-section (2)] [Substituted by U.P. Act No. 8 of 2011, for 'clauses (x), (x-a), (xi) and (xii) of sub-section (1)'.] of Section 128 and all other incomes derived from water-works and sullage farms and disposal of excrementitious and polluted matters collected from privies, urinals and cesspools shall be pooled together and shall be used for purposes connected with the construction, maintenance, extension or improvement of the water-works and drainage works and arrangements for scavenging and collection, removal and disposal of excrementitious and polluted matters from privies, urinals and cesspools including maintenance of sullage farms.
