Section 16 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
16. Additional Capital and Grants to the Authority by the Government.
- The Government may, after due appropriation made by Legislature by law in this behalf,-(a)provide any capital, over and above the capital provided under clause (c) of sub-section (1) of section 10, that may be required by the Authority for the discharge of its functions under this Act or for any purpose connected therewith on such terms and conditions as the Government may determine; and(b)pay to the Authority, on such terms and conditions as the Government may determine, by way of loans or grants such sums of money as that Government may consider necessary for the efficient discharge by the Authority of its functions under this Act.
