Section 18B in Kerala Water Supply and Sewerage Act, 1986
18B. [ Power of Authority to transfer water supply and sewerage services to local bodies. [Inserted by Act 16 of 2000.]
(1)Notwithstanding anything contained in this act, the Authority.-(a)shall transfer any water supply scheme or sewerage service covering the area of a single village panchayat; and(b)may transfer any water supply scheme or sewerage service covering the area of a single municipality; on a request from such village panchayat or the municipality, as the case may be in the manner, as may be prescribed.(2)The Authority may, if they consider it necessary to do so, transfer any water supply or sewerage services to the village panchayat or the municipality concerned in the manner as may be prescribed.(3)The Authority shall render all necessary technical services to the local bodies for planning, execution and running of water supply and sewerage services of which are transferred under sub-section (1) and (2) in the manner as may be prescribed.(4)The Authority may collect from the bodies concerned necessary tariff for street taps provided by it within the local limits of the said local bodies at the rates as may be fixed by Government.]
