Section 204(3) in The Punjab Motor Vehicles Rules, 1989
(3)In determining the amount to be expended by the local authority under the preceding sub-rule on new buildings, improvements and amenities, a deduction shall be made equal to -(a)the interest which the local authority may actually be paying on any sum borrowed by it during the preceding twenty years for the purpose of acquiring land or buildings for the stand or if the local authority has during the preceding twenty years expended capital of its own in acquiring land and buildings, a sum representing interest on that capital at the current bank rate;(b)any rent which may be due from the local authority to person on account of the land and buildings included in the stand; and(c)such additional sum not exceeding three per cent of the gross receipts from fees as may be agreed between the District Magistrate and the local authority.
