Section 46(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)Without prejudice to the provisions of sub-section (1) the Nigam may, from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may, by general or special order determine, borrow any sum required for the purposes of this Act, whether by the issues of bonds or stock or otherwise or making arrangements with bankers or other bodies or institutions approved by the State Government for this purpose.
