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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(2) in Maharashtra Jeevan Authority Act, 1976

(2)Without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:-
(a)the terms and conditions for supply of water for domestic or other purposes;
(b)the installation of meters or the transfer of their connection, and their use, maintenance, testing, disconnection and reconnection, the fees, rent and other charges in respect thereof, including the furnishing of security by the consumer and matters connected therewith;
(c)the fees, rent and other charges to be paid for connection with a sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and other terms and conditions for such connection;
(d)any other fees and charges to be paid to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for service to the consumers;
(e)any other matter for which provision is to be or may be made by bye-laws.
NotificationsG. N., U. D. & P. H. D., No. WSB.3676/6409/UD-22, dated 16th December, 1976 (M. G., 1977, Part I-A-C.S., Pages 2) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints the day of 1st January 1977 to be the date on which the provisions of sections 1 and 2, 3 to 17, 24 to 31, 33 and 34 and 60 to 67 of the said Act shall come into force.G. N., U. D. & P. H. D., No. WSB.3676/6409/UD-22, dated 30th December, 1977 (M. G., 1978, Part I-C.S., Pages 165) - Whereas, sub-section (3) of section 1 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), (hereinafter referred to as "the said Act"), provides that the said Act, shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint, and that different provisions of the said Act;And whereas under Government Notification, Urban Development and Public Health Department, No. WSB. 3676/6409/UD-22, dated the 16th December 1976, the provisions of sections 1 and 2, 3, to 17, 24, to 31, 33 and 34 and 60 to 67 of the said Act, have come into force on the 1st January 1977, and the remaining provisions of the said Act, are yet to be brought into force;Now therefore, in exercise of the powers conferred by sub-section (3) of section 1 of the said Act, the Government of Maharashtra, hereby appoints the 1st day of January 1978 to be the date on which the remaining provisions of the said Act, which were not brought into force, so far, shall come into force.G. N., U. D. & P. H. D., No. WSB.1076/(272-S)/UD-22, dated 30th December, 1976 (M. G., 1977, Part IA-C.S., Pages 4) - In exercise of the powers conferred by sub-section (1) of section 3 and sub-sections (1) and (2) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby establishes with effect from the 1st day of January 1977, for the purposes of the said Act, a Board to be called "the Maharashtra Water Supply and Sewerage Board" consisting of the following Members, namely:-
1. The Secretary to the Government of Maharashtra, UrbanDevelopment and Public Health Department, Sachivalaya, Bombay 400032. Chairman.
2. The Chief Engineer (ENE) and Joint Secretary to the Governmentof Maharashtra, Urban Development and Public Health Department,Sachivalaya, Bombay 400 032 Member-Secretary
3. The Secretary to the Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, PlanningDepartment, Sachivalaya, Bombay 400 032. Member.
4. The Secretary to the Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, FinanceDepartment, Sachivalaya, Bombay 400 032. Member.
5. The Secretary to Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, RuralDevelopment Department, Sachivalaya, Bombay 400 032. Member.
6. The Deputy Secretary to the Government of Maharashtra UrbanDevelopment and Public Health Department, Sachivalaya, Bombay 400032. Member.
7. Shri Navnitbhai Barshikar, President, Ahmednagar MunicipalCouncil, Ahmednagar. Member.
8. Shri M. S. Sonawane, President, Latur Municipal Council,Latur. Member.
9. Shri R. B. Gupta, President, Narkhed Municipal Council,Narkhed, District Nagpur. Member.
10. Shri V, C. Sane, Yogeshwari, 114-A, New Osmanpura, Aurangabad. Member.
11. The Adviser, Central Public Health and EnvironmentalEngineering Organisation, Ministry of Works and Housing, NewDelhi. Member.
G.O., U.D.D., No. WSB. 1082/CR-118/UD-16 dated 13th October, 1982 (M.G., Part IV-B, Pages 1037) - In exercise of the powers conferred by clause (c) and clause (d) of sub-section (1) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints, with effect from the 13th day of October 1982,-