Section 60 in The Howrah Municipal Corporation Act, 1980
60. Annual Budget.
(1)The Corporation shall, on or before the [31st] [Figures and letters substituted for the figure and letters '2nd' by W.B. Act 17 of 1995.] day of March in each year, adopt for the ensuing year a budget estimate of the income and the expenditure of the Corporation to be received and incurred on account of the municipal government of Howrah.[* * * * *] [[Sub-section (2) omitted by W.B. Act 17 of 1995, which was as under :-'(2) The budget estimate shall separately slate the income and the expenditure of the Corporation to be received and incurred in terms of the following accounts, namely :-(a)the Water-supply, Sewerage and Drainage Account,(b)the Road Development, and Maintenance Account,(c)the Bustee Services Account, and(d)the General Account.'.]](3)The budget estimate shall state the rates at which various taxes, cesses and fees shall be levied by the Corporation in the year next following.(4)The budget estimates shall state the amount of money to be raised by the Corporation as loan during the year next following.(5)The Mayor shall present the budget estimate to the Corporation on the 15th day of February in each year or as soon as possible thereafter.(6)The budget estimate shall be prepared, presented and adopted in such form and in such manner, and shall provide for such matters, as may be [prescribed.] [Word substituted for the words 'determined by regulations.' by W.B. Act 17 of 1995.](7)[ The Corporation shall prepare the revised budget estimate for a year along with the budget estimate for the next year in such manner as may be prescribed.] [[Sub-section (7) substituted by W.B. Act 17 of 1995. which was earlier as under :-'(7) The Corporation may from time to time revise the budget estimate of a year during the course of that year, in due consideration of the recommendation of the Mayor-in-Council in that behalf.'.]]
