Section 85(1) in Arunachal Pradesh Municipal Act, 2007
(1)The Chief Municipal Executive Officers/ Municipal Executive Officer shall, while preparing the budget estimate, append thereto a report indicating whether the following services are being provided at a subsidized rate and, if so, the extent of the subsidy, the reasons therefore, the source from which the subsidy is being met, and the sections or categories of the local population who are the beneficiaries of such subsidy, namely:-(a)water-supply and disposal of sewage, and(b)scavenging, transporting and disposal of solid wastes.Explanation. - A service shall be construed as being provided at a subsidized rate if its total cost, comprising the expenditure on operation and for debt serving, exceeds the income relating to the rendering of that service.
