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NCT Delhi - Section

Section 37 in The Delhi Water Board Act, 1998

37. New Delhi Municipal Council, Delhi Cantonment Board, Military Engineering Services to pay actual cost of water supplied(1).

- The New Delhi Municipal Council and the Delhi Cantonment Board, Military Engineering Services shall pay the actual cost of water supplied to them at the rate calculated in the manner given herein.
(2)The final issue rate shall be calculated for each year, after the accounts of the year have been closed, by totalling the total amount of expenditure incurred by the Board during the year divided by the number of thousand litres of water supplied by the Board during that year, to itself and to the New Delhi Municipal Council and to the Delhi Cantonment Board, Military Engineering Services.
(3)For the purpose of sub-section (2), the Board shall take into account such items of expenditure as may be prescribed.