- The municipality shall levy user charges for -(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)stacking of materials or rubbish on public streets for construction, alteration, repair or demolition work of any type, and(v)other services rendered by the municipality at such rates as may be determined from time to time by regulations:Provided that a municipality may, having regard to the conditions obtaining in the municipal area, decide not to levy or postpone any of the user charges as aforesaid:Provided further that the State Government may direct the municipality to levy any of the user charges as aforesaid not levied, or postponed by the municipality.
