Section 6(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(1)The Commission shall discharge the following functions, namely : -(a)Determine and regulate the tariff for various municipal public services like water-supply, sanitation, maintenance of roads and services, issue of various kinds of certificates and/or licenses and/or permits, and operation and maintenance of services like slaughter-houses, kanji houses and all other facilities and services that are entrusted to the urban local bodies under Schedule 12 of the Constitution and/or the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and/or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961).Explanation. - The Commission may determine the above tariff separately for separate classes of the ULBs (Urban Local Bodies), and/or separately for ULBs on the basis of location and other factors that influence costs of facilities and services.(b)Regulate the concession granted by the urban local body in respect of any tariffs, levies, taxes, tolls, rents, duties, fines, penalties and any other receipts.(c)Specify and/or enforce standards with respect to quality, continuity and reliability of service (s) rendered to the public by the urban local bodies.(d)Regulate the quantum of fines and penalties imposed by the urban local bodies.(e)Determine and regulate the tolls and taxes levied by the urban local bodies.(f)Facilitate the regime of efficient, transparent, accountable, responsible, financially self-sustainable local self-governance.(g)Facilitate the regime of e-governance.(h)Facilitate enforcement of citizens' duties and responsibilities.(i)Adjudicate upon disputes relating to and arising out of tariffs, levies, taxes, tolls, rents, duties, fines, penalties, services and facilities involving urban local bodies.(j)Levy fee for the purposes of this Act.(k)Discharge such other functions as may belong to it or be assigned to it under this Act.
