Section 5 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
5. Sewerage Charges.
- All consumers generating wastewater/sewage and are availing facility of having connection to sewerage and sanitation system developed by the Government shall pay the following charges:(i)Domestic Category:Rupee 1/- (Rupee one only) per cubic meter of wastewater/sewage generated.Quantity of wastewater/sewage generated shall be computed @ 100 lpcd or 80% of water consumed as measured through water meter and other sources as well, whichever is higher.(ii)Commercial Category:Rupees 5/- (Rupees five only) per cubic meter of wastewater/sewage generated.(iii)Industrial Category:Rupees 5/- (Rupees five only) per cubic meter of wastewater/sewage generated.(iv)Public Places:Rupees 3/- (Rupees three only) per cubic meter of wastewater/sewage generated.(1)In cases of category (ii), (iii) and (iv) above, quantity of wastewater/sewage generated shall be computed as 80% of water consumed through the water meter, tanker water supplied from PWD and or any other source including own source of any kind of water all taken together making up the demand as declared by the consumer. The Executive Engineer shall examine and assess the wastewater/sewage generation as and when felt necessary by him and his decision as to the quantum of wastewater/sewage generation shall be final and binding on the consumer.In case of variation in the quantum of generation of wastewater/sewage is likely to last for more than three months, the consumer shall intimate the same to the concerned Executive Engineer.(2)The consumer who are already having connection for sewerage system and sanitary services developed by the Government shall be liable to pay the aforesaid charges on expiry of 180 days from the date of coming into force of these rules.
