Section 193 in The Orissa Municipal Corporation Act, 2003
193. Power to levy user charges.
- The Corporation shall levy user charges for -(i)provision of water supply, drainage and sewerage;(ii)solid waste management;(iii)parking of different types of vehicles in different areas and for different periods;(iv)stacking of materials of rubbish on public streets for construction, alteration, repair or demolition work of any type; and(v)other specific services rendered in pursuance of the provisions of this Act;at such rates as may be determined from time to time by regulations.Provided that a Corporation may, having regard to the conditions obtaining in the Corporation area, decide not to levy, or postpone the levying of, any of the user charges as aforesaid :Provided further that the Government may direct the Corporation to levy any of the user charges as aforesaid, not levied, or postponed, by the Corporation.
