Section 16(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)For carrying on its operations under this Act, the Board shall levy rates, fees, rentals and other charges, and shall vary such rates, fees, rentals and other charges from time to time in order to provide sufficient revenue,-(a)to cover operating expenses, taxes and interest payments and to provide for adequate maintenance and depreciation;(b)to meet repayments of loans and other borrowings;(c)to finance normal year to year improvements; and(d)to provide for such other purposes beneficial be the promotion of water supply and disposal of sewage in the Bangalore Metropolitan Area as the Board may determine.
