(1)The following matters relating to supply of water from municipal or public water works shall be regulated and governed by rules, namely, -(a)any matter in respect of which this Act declares that provision shall be made by rule;(b)the size and nature of the mains and pipes to be laid and the water works to be constructed by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for the supply of water;(c)the construction, control and maintenance of municipal waterworks and of pipes and fittings in connection therewith;(d)the size and nature of the stand-pipes or pumps to be erected by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(e)the mains or pipes in which fire-plugs are to be fixed and the places at which keys of the fire-plugs are to be deposited;(f)the periodical analysis by a qualified analyst of the water supply by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(g)the conservation and prevention of injury or contamination to sources and means of water supply and appliances for the distribution of water, whether within or without [the municipal area] [Substituted by U.P. Act No. 12 of 1994.];(h)the manner in which connections with water works may be constructed or maintained and the agency which shall or may be employed for such construction or maintenance;(i)the regulation of all matters and things connected with the supply and use of water and the turning on and turning off and preventing waste of water;(j)the collection of water-tax and of charges relating to the supply of water and the prevention of evasion of the same; and(k)any other matter relating to the supply of water in respect of which this Act makes no provision or insufficient provision and further provision is, in the opinion of the State Government, necessary.(2)Provided that no rule shall be made under sub-section (1) affecting a cantonment or part of a cantonment without the previous sanction of the Central Government.
