Section 95 in The Punjab Municipal Corporation Act, 1976
95. Charge by measurement in lieu of water tax in certain cases.
(1)The Commissioner may in such cases as the Corporation may either generally or specifically direct, instead of levying water tax in respect of any land or building liable thereto under section 92, charge for the water supplied to such land or building by measurement at such rate as shall from time to time be prescribed by the Corporation in this behalf.(2)The Corporation may for the cases in which the Commissioner charges for water supplied by measurement under sub-section (1), prescribe such conditions as it may think fit regarding the use of the water and regarding the charges to be paid for water consumed whilst a meter is out of order or under repair :Provided that no condition prescribed under this sub-section shall be inconsistent with this Act.(3)A person who is charged for water supplied by measurement shall not be liable for payment of water tax but any sum payable by him on account of water and not paid when it becomes due shall be recoverable by the Commissioner as an arrear of water tax under this Act.(4)In prescribing charges for water supplied by measurement under sub- section (1), it shall be lawful for the Corporation to prescribe different rates in respect of different classes of lands and buildings.
