Section 138A in The Chandernagore Municipal Corporation Act, 1990
138A. [ Levy of special conservancy charge. -] [section 138A inserted by West Bengal Act 30 of 1997.]
(1)The Corporation may levy a special conservancy charge on the commercial and industrial establishments for providing municipal services in connection with removal of solid wastes.(2)The charge for the purpose of sub-section (1) shall be such as may be determined by the Corporation from time to time.(3)The Corporation may make regulations specifying the occasions on which such charge may be imposed as well as the rate of charge, the mode of collection and other matters incidental thereto.
