Section 16 in Bangalore Water Supply and Sewerage Act, 1964
16. [ General principles for Board's finance. [Substituted by Act 6 of 1966 w.e.f. 10.9.1964.]
(1)For carrying on its operations under this Act, the Board shall levy rates, fees, rentals and other charges, and shall vary such rates, fees, rentals and other charges from time to time in order to provide sufficient revenue,-(a)to cover operating expenses, taxes and interest payments and to provide for adequate maintenance and depreciation;(b)to meet repayments of loans and other borrowings;(c)to finance normal year to year improvements; and(d)to provide for such other purposes beneficial be the promotion of water supply and disposal of sewage in the Bangalore Metropolitan Area as the Board may determine.(2)No part of the revenues of the Board, after meeting the expenses referred to in clauses (a), (b) and (c) of sub-section (1) shall be used to augment the reserves of the Board other than the reserves referred to in sections 24 and 24-A or for the general purposes of the Board including expenses in connection with capital works, other than improvement works.]
