Section 86(2) in Bangalore Water Supply and Sewerage Act, 1964
(2)Without prejudice to the provisions of sub-section (1), the Board shall as soon as may be after the end of each financial year, prepare and submit to the State Government in such form as may be prescribed by [regulations] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] a report giving an account of its activities during the previous financial year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next financial year; and the State Government shall cause every such report to be laid before the State Legislature as soon as may be after it is received by the State Government.
