Section 12 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
12. Powers of Board to borrow.
(1)The Board may, from time to time, with the previous sanction of the Government and subject to the provisions of this Act, and to such conditions as may be prescribed by rules made in this behalf, borrow any sum required for the purpose of this Act.(2)The Government may, by rules made for the purpose of this Section, empower the Board to borrow by the issue of bonds or stocks or otherwise and to make arrangements with bankers.(3)The maximum amount which the Board may at any time raise as loan under sub-section (1) shall be ten crores of rupees, unless the Government, by notification, fix a higher maximum amount.(4)Stock issued by the Board, under this section, shall be issued, transferred, dealt with and redeemed in such manner as may be prescribed by rules.
