Section 8(2) in M.P. Nagar Vikas Nidhi Niyam, 2001
(2)Expenses from the Infrastructure Account.-After transfer into the repayment account of the total deposits in the beginning of the year for the repayment of liabilities of Financial Institutions and State Government, the payment shall be made out of the remaining amount in balance for the improvement of civic amenities and schemes of development of cities to be undertaken or for the new schemes sanctioned through financial institutions for which amount is to be provided. The amount shall be spent from this account mainly for the following development works :-(i)Work relating to road including repairs thereof;(ii)Necessary amount for the drinking water schemes shall include the contribution to be made available by the urban local bodies;(iii)Improvement of fire services;(iv)For any specific purposes e.g., improvement of slum area and environment or other urban schemes;(v)Management of garbage/waste;(vi)Improvement of basic amenities of Urban Local Bodies.
