Section 123 in The Calcutta Municipal Corporation Act, 1980
123. Commercial Projects Account. -
(1)There shall be placed to the credit of the Municipal Fund in the Commercial Projects Account-(a)the receipts on account of the commercial projects of the Corporation; and(b)such sum as may be transferred in each year by the Corporation from the General Account.(2)The State Government shall in each year give to the Corporation an amount which shall include any money given by the State Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers and employees of the Corporation referred to in section 14 and section 17 in so far as their work relates to commercial projects.(3)The money credited to the Municipal Fund in the Commercial Projects Account shall, subject to the regulations made in this behalf, be applied for the purposes of-(a)meeting the development and maintenance costs of commercial projects,(b)undertaking new commercial projects.
