Section 132A(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)The user charges under sub-section (1) may be levied on one.or more of the following service, namely : -(a)water supply ;(b)drainage or sewerage disposal and/or treatment.(c)door-to-door collection of solid waste, and/or scientific system for disposal of municipal waste;(d)any other new service rendered by the Corporation.
