Section 40(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)The manner in which such functions shall be performed, the procedure to be followed in connection therewith, the manner by which the local authority shall account to the Authority, the time and manner of payment to the Authority of the amounts collected, and the provision of credits or allowances, if any, to the local authority to cover administrative costs shall be such as may be prescribed.
