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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)The Board shall, by notification in the Official Gazette, fix the cost of disposal of waste water according to its volume (which may be at such percentage of the volume of total water supplied to the consumer as may be prescribed) and also the minimum cost to be charged in respect of such disposal.