Section 51(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)The manner in which such functions shall be performed, the procedure to be followed in connection therewith, the manner by which the local authority shall account to the Board, the time and manner of payment to the Board of the amounts collected, and the provision of credits or allowances, if any, to the local authority to cover its administrative costs shall be such as may be prescribed.
