Section 173BB in The Mumbai Municipal Corporation Act, 1888
173BB. [ Owner of premises entitled to recover sewerage charges from occupiers of tenements. [Section 173BB was inserted by Maharashtra 34 of 1973, Section 21.]
- If the premises in respect of which the sewerage charges in lieu of a sewerage tax are recovered from the owner of the premises or any person acting on his behalf, such owner shall be entitled to recover the sum of such charges pro rata from the occupiers of the tenements, in proportion to the amount of the rent for which each of such tenements is let:Provided that if-(a)any of the tenements is in occupation of the owner or any person acting on his behalf, or(b)by the terms of the tenancy, the owner has agreed to pay the sewerage charges for an occupier of a tenement,the amount payable pro rata in respect of such tenements shall not be recovered from the occupiers of other tenements].
