Section 126G in The Mumbai Municipal Corporation Act, 1888
126G. [ Report on services provided in a subsidised manner. [Section 126G was inserted by Maharashtra 41 of 1994, Section 40.]
(1)Notwithstanding anything contained in this Chapter, [the Commissioner or as the case be, the General Manager, shall, while submitting the budget estimates to the Standing Committee or the Brihan Mumbai Electric Supply and Transport Committee] append thereto a report indicating whether the following services are being provided in a subsidised manner and, if so, the extent of the subsidy, the source from which the subsidy was met and the sections or categories of the local population who were the beneficiaries of such subsidy, namely :-(a)water supply and disposal of sewage,(b)scavenging, transporting and disposal of wastes,(c)municipal transport, and(d)street lighting.Explanation. - A service shall be construed as being provided in a subsidised manner if its total cost, comprising the expenditure on operations and maintenance and adequate provision for depreciation of assets and for debt servicing, exceeds the income relatable to the rendering of that service.(2)[ The Standing Committee or, as the case may be the Brihan Mumbai Electric Supply and Transport Committee, shall examine the report and place it before the Corporation, with its recommendations, if any.] [Sub-section (2) was substituted by Maharashtra 27 of 1999, Section 65(b), (w.e.f. 23-4-1999)]]
