Section 14(1) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
(1)The Board shall every year provide out of its revenues, depreciation in respect of each depreciable asset specified in column (1) of the First Schedule, so that the depreciation provided in respect of such asset over the period specified in column (2) accumulates to ninety percent of the original cost of acquisition of the asset, either,-(a)in equal annual instalments in respect of each such asset; or(b)at a fixed annual percentage of the original cost of acquisition during the year of acquisition and of the depreciated value of the asset as at the end of the previous financial years during each subsequent year.
