(1)Pending calculation of final issue rate for any year, payments of water supplied during that year to the New Delhi Municipal Council or the Delhi Cantonment Board, Military Engineering Services shall be made provisionally at an estimated rate (hereinafter called "collecting rate").(2)The collecting rate shall be calculated at the time of framing of the budget estimates for the year by dividing the sum of the amount of the estimated expenditure of the Board, in that year and of an addition of five per cent. of that amount, by the number of thousands of litres of water estimated as likely to be supplied during that year.(3)The decision of the Board, regarding the supply of water estimated for the purposes of ascertaining the collecting rate, shall be final.(4)The New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services shall pay, on demand, after the close of each quarter of each year the cost of the water supplied to them in that quarter, calculated at the collecting rate.(5)The Board may, with the consent of the New Delhi Municipal Council or the Delhi Cantonment Board, Military Engineering Services and in accordance with any order issued by the Government, arrange for advance payment by each such authority of the cost of the such quantities of water as are likely to be supplied to each of them, in each quarter.
