Section 37 in Maharashtra Jeevan Authority Act, 1976
37. Meter rent and fees for services.
(1)[the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may provide water meters and charge such rent for the meter as may be provided in the bye-laws.(2)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may charge fees for connection, disconnection, re-connection of any water supply or sewer or testing or supervision or for any other service rendered or work executed or supervised at such rates as may be provided by the bye-laws.
