Section 132A in The Chhattisgarh Municipal Corporation Act, 1956
132A. [ Imposition of User Charges. [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
(1)Notwithstanding anything contained in Section 132, the Corporation shall, subject to any general or special order which the State Government may make in this regard, levy user charges for the services mentioned in sub-section (2) in the following circumstances, namely : -(a)when it introduces a new system or project for improved service delivery;(b)when a service is improved in terms of service levels.(2)The user charges under sub-section (1) may be levied on one.or more of the following service, namely : -(a)water supply ;(b)drainage or sewerage disposal and/or treatment.(c)door-to-door collection of solid waste, and/or scientific system for disposal of municipal waste;(d)any other new service rendered by the Corporation.(3)User charges may be levied on the municipal area or any part thereof as may be specified by the Corporation on specific areas of the city where the service referred to under sub-section (1) is provided.]
