Section 26 in Assam Urban Water Supply and Sewerage Board Act, 1985
26. General principles for Board's Finance.
(1)The Board shall, as far as practicable carry on its operations under this Act on sound Commercial principles, or "Non-profit no-loss basis" and shall adjust its rates of charges accordingly:Provided that where necessary any amount due for meeting the operating, maintenance and management expenses of the Board for purposes of clause (i) and (ii) of Section 21 may: to such extent as may be sanctioned by the State Government, be paid out of the Board's fund.(2)The taxes, fees and charges authorised to be imposed under this Act shall be sufficient to enable the Board to cover the following:(i)Operating expenses,(ii)Maintenance,(iii)Taxes payable by the Board,(iv)Depreciation.(v)Interest repayment.(vi)Amounts required for the repayment of long-term loan to the extent that such repayments shall exceed the provision for depreciation, and(vii)Adequate allocation to reserves.
