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Greater Bengaluru City Corporation -

Section 24B in Bangalore Water Supply and Sewerage Act, 1964

24B. [ Payment of interest to Government. [Inserted by Act 6 of 1966 w.e.f. 10.9.1964.]

- In respect of assets of the Government which vest in the Board by virtue of the provisions of this Act, the Board shall pay interest on the cost of such assets at such rate as may, from time to time, be fixed by the Government in consultation with the Board and such interest shall be deemed to be a part of the expenditure of the Board.]