Section 37 in The Orissa Water Supply and Sewerage Board Act, 1991
37. Cost of disposal of waste water.
(1)The Board shall, by notification in the Official Gazette, fix the cost of disposal of waste water according to its volume (which may be at such percentage of the volume of total water supplied to the consumer as may be prescribed) and also the minimum cost to be charged in respect of such disposal.(2)The Board may, in lieu of charging the cost of disposal of waste water according to the basis stated in Sub-section (1), accept from any consumer a fixed sum for a specified period on the basis of expected disposal of water during that period.
