Section 148 in The Orissa Municipal Corporation Act, 2003
148. Water Supply, Sewerage and Drainage Account.
(1)There shall be placed to the credit of the Corporation Fund in the Water Supply, Sewerage and Drainage account -(a)an amount equal to thirty per cent of the amount realized on account of rate imposed on land and building other than the amount realised from the Bustees;(b)the money realised by the Corporation under provisions of this Act on water supply and drainage and sewerage;(c)such sum as may be transferred in each year by the Corporation from the General Account; and(d)the amount received from the Government under Sub-section (2).(2)The Government shall in each year give the Corporation an amount, equal to the sum transferred by the Corporation to the Water Supply, Sewerage and Drainage Account under clause (c) of Sub-section (1) which shall include any money given by the 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 so far as their works relates to water supply, sewerage and drainage.(3)The money credited to Corporation fund in the water supply, sewerage, drainage Account shall, subject to the regulations made in this behalf, be applied for the purpose of water supply, sewerage and drainage.
