Section 4(3) in The Punjab State Tubewell Act, 1954
(3)In section 32 of the said Act :(i)in sub-clause (1) of clause (a), the words "and with the previous sanction of the State Government" shall be deemed to be omitted.(ii)clause (b) shall be deemed to be omitted.(3-A) for section 36 of the said Act, the following section shall be deemed to be substituted, namely :-"36. Charges for supply of water from State tubewells. - The supply of water from a State Tubewell shall be charged at such rate (to be called 'the occupier's rate') per unit of electricity consumed for such supply, as the State Government may, from time to time, by notification, fix and different rates may be fixed in relation to supply of water from the tubewells constructed, maintained or controlled by the Government and the tubewells constructed, maintained or controlled by the Corporation :Provided that in the case of tube-wells constructed, maintained or controlled by the Corporation such rate shall be fixed after consultation with the Corporation."
