Section 35 in Maharashtra Jeevan Authority Act, 1976
35. Cost of water.
(1)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, by notification in the Official Gazette, fix the cost of water to be supplied according to volume, and also the minimum cost to be charged in respect of each connection.(2)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, in lieu of charging the cost of water according to volume, accept from any consumer a fixed sum for a specified period of on the basis of expected consumption of water during that period.
