Section 68 in The Rajasthan Water Supply and Sewerage Corporation Act, 1979
68. Bye-laws.
- The Corporation, may with the previous approval of the State Government, make bye-laws consistent with this Act and the rules for carrying out the purposes of this Act in respect of any matter affecting the general public.(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 Corporation and other terms and conditions for such connections;(d)any other fees and charges to be paid to the Corporation for services to the consumer;(e)any other matter for which provision is to be, or may be made, in bye-laws.Notifications UnderRajasthan Water Supply and Sewerage Act, 1979(Act No. 15 of 1979)Section 1(3)[Notification No. F. 6(1) MPH/Gr. IV/79, dated 1-2-1980, Published in Rajasthan Gazette, Extraordinary, Part 4-C(II), dated 4-2-1980, page 837.]S.O. 193. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Rajasthan Water Supply and Sewerage Corporation Act, 1979 (Act No. 15 of 1979) the State Government hereby appoints the 1st day of February, 1980 as the date on which all the provision of the said Act, shall come into force.[Notification No. F. 6(1) MPH/Gr. IV/79, dated 17-8-1987, Published in Rajasthan Gazette, Extraordinary, Part 4-C(II), dated 22-8-1988, page 235.]S.O. 114. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Rajasthan Water Supply and Sewerage Corporation Act, 1979 (Rajasthan Act 15 of 1979), the State Government hereby appoint the date of publication of the notification in the Official Gazette to be the date of commencement of this Act for the purposes of bring into force the provisions of Sections 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 20, 24, 25, 26, 26, 28, 29, 30, 31, 32, 33, 34, 35, 36, 61, 62, 65, 66, 67 and 68 of the Act.Order dated 29-4-1980, Published in Rajasthan Gazette, Extraordinary, Part 4- C(II), dated 23-5-1980, page 51.S.O. 30. - 1. With a view to ensure efficient and economical execution of water supply and sewerage projects, uniform formulation and implementation of Plan & Centrally assisted water supply & sewerage schemes, efficient and economical operation and maintenance of the schemes under the control of the Public Health Engineering Department, as also to provide for greater delegation of powers, the Governor of Rajasthan is pleased to revise the existing set up of the Public Health Engineering Department with effect from 1-5-1980, as follows:
