Section 13 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
13. Functions and duties of Commission.
- Subject to the provisions of this Act, the Commission shall perform and discharge the following functions and duties, namely:-(a)to recommend to the Government once in two years, a water tariff system for use of water from the source such as any river, stream or drainage channel, natural lake or collection of water in reservoir; and for use of sub-surface water in the area as notified by the Government for :(i)agriculture sector;(ii)purposes including drinking and domestic, industrial, power generation and commercial;(b)to determine and recommend the tariff once in two years, for supply of water by a service provider taking into consideration capital and operational expenditure as prescribed for :-(i)area within a municipal limit;(ii)non-municipal area as notified by the Government from time to time;(c)to recommend to the Government from time to time measures for promoting water use efficiency in irrigation, drinking and domestic, industrial water supply;(d)to perform any other functions and duties assigned to the Commission by the Government.
