Section 24(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)The amount to be credited every year to the depreciation reserve under subsection (1) shall consist of the incremental deposit plus interest on the accumulated balance in the reserve:Provided that the contribution in respect of any asset to the depreciation reserve under this section shall cease at the end of such period as may be prescribed by [regulations] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] or when the asset ceases to be used by the Board, whichever is earlier:[Provisos x x x] [Omitted by Act 6 of 1966 w.e.f. 17.3.1966.]
