Section 24 in Punjab Water Supply and Sewerage Board Act, 1976
24. Cost of Scheme.
(1)The cost of investigation, preparation and execution of any scheme undertaken by the Board shall be initially incurred by the Board out of its funds but it shall be recoverable from the concerned local authority or local authorities in such manner and in such instalments as may be prescribed.(2)In the event of default of payment of the instalments by the local authority or local authorities concerned, it shall be the liability of the Government to pay the amount to the Board and recover the same from the local authority or local authorities concerned in such manner and in such instalments as may be prescribed.(3)Where a joint scheme for two or more local authorities is investigated, prepared or executed, the costs thereof shall be borne by the local authorities concerned in such proportions and paid in such manner and in such instalments as may be prescribed.(4)[ Notwithstanding anything contained in sub-section (1), -(i)where a resolution for deposing such cost in advance is passed by a local authority, or(ii)where the Government, after giving to a local authority an opportunity of showing cause, directs that local authority to deposit such cost in advance,the local authority which passes the resolution or to which a direction is issued, as the case may be, shall deposit such cost of the scheme with the Board in advance in such manner as may be prescribed :Provided that no such direction shall be issued unless it is in public interest to do so and if the scheme is not finally executed by the Board within the period agreed upon between the local authority and the Board before depositing the cost, the Board shall, except where the inability to finally execute is by reason of force majeure, pay to the local authority, from the date of deposit of costs of the scheme with the Board, interest at the bank rate plus two per cent per annum on the unspent balance of the local authority.] [Substituted by Punjab Act 31 of 1978.]Explanation. - The cost relating to the investigation, preparation and execution of any scheme by the Board shall include all incidental expenses incurred by the Board in connection therewith.
