Section 98 in The U.P. Water Supply and Sewerage Act, 1975
98. Bye-laws.
- The Nigam or a Jal Sansthan may with the previous approval of the State Government, make bye-laws consistent with this Act and the rules made thereunder, for carrying out the purposes of this Act in respect of any matter affecting the general public, and without prejudice to the generality of this power, such bye-laws may provide for -(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, the rent and other charges in respect thereof including the furnishing of security by the consumer and matters connected therewith;(c)the fee to be paid for connection with a sewer of the Nigam or a Jal Sansthan and other terms and conditions for such connections;(d)any other matter for which provision is to be or may be made in bye-laws.
