Section 78 in The Gujarat Water Supply and Sewerage Board Act, 1978
78. Bye-laws.
(1)The Board may, with the previous approval of the State Government, make bye-laws consistent with this Act and rules, for carrying out the purpose of this Act in respect of any matter affecting general public.(2)Without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely.-(a)the terms and conditions for supply of water for domestic or other purposes;(b)the installation of meters or the transfer of their connection, and their use, maintenance, testing, disconnection and reconnection, the fees, rent and other charge in respect thereof, including the furnishing of security by the consumer and matters connected therewith;(c)the fees, rent other charges to be paid for connection with a sewer of the Board and other terms and conditions for such connections;(d)any other fees and charge to be paid to the Board for services to the consumers;(e)any other matter for which provision is to be or may be made by bye-laws.
