Section 32 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
32. Basis for fixations of taxes, fees and charges. -
The taxes, fees and charges authorised to be imposed under this Act shall be sufficient to enable the Authority to cover to following :-(i)operating expenses,(ii)maintenance,(iii)taxes payable by the Authority,(iv)depreciation,(v)interest payments,(vi)amounts required for the repayment of long-term extent that such repayments shall exceed the provision for depredation, and(vii)adequate allocation to reserves.
