Section 43 in The U.P. Water Supply and Sewerage Act, 1975
43. Grants and subventions to the Nigam and Jal Sansthan.
(1)The State Government may, after due appropriation by law of the State Legislature, from fime to time make grants and subventions to the Nigam for the purposes of this Act on such terms and conditions as the State Government may determine.(2)The State Government shall not make any subventions and grants to any local body or Jal Sansthan for purposes of water supply and sewerage services except through the Nigam.
