Section 26 in Punjab Water Supply and Sewerage Board Act, 1976
26. Transfer of finally executed scheme to local authority.
(1)When an approved scheme has been finally executed by the Board, all works completed thereunder and the property appurtenant thereto shall be transferred to the local authority concerned in the manner and subject to such conditions as may be prescribed and it shall thereafter be the responsibility of such local authority to maintain them.(2)The local authority shall levy such rates for water supply and sewerage as may be suggested to it by the Board.(3)If a dispute arises as to the property which is to pass to a local authority along with the works executed under a scheme, it shall be referred to Government for decision which shall be final.
