Section 13 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
13. Control and safety provisions.
(1)The Commission may, by notice in writing given to the user require him to :-(a)Cause periodic inspection carried out by an expert, to the satisfaction of the Commission and in accordance with the procedure and at such intervals, as the Commission may specify, for the Scheme;(2)The user shall pay such fee and such other charges as the State Water Commission may fix in this behalf, to the State Water Commission for under taking the following activities :-(a)Periodical inspection of the scheme by the Commission or any other officer or expert empowered in the behalf;(b)Any other activity performed or caused to be performed by the Commission under this section in relation to the scheme of the user.Chapter-4 Assessment of water drawn by user
