293B. [ Power to levy user charges. - The municipality or any officer or agency or organisation authorised by it in this behalf may levy user charges, at such rates as may be prescribed from time to time by rules, for the -
(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)using of public pathways, footpaths and public land;(v)stacking of materials or rubbish on public street for construction, alteration, repair or demolition work of any type.(vi)management of urban infrastructure and civic amenities;(vii)construction, operation, maintenance and management of sewage treatment plants;(viii)construction and maintenance of roads, bridges, flyovers and subways;(ix)construction, maintenance and management of slaughter houses, carcass utilisation plants, meat and fish markets, etc;(x)any other specific service rendered or infrastructure created or facility or amenity provided.]
