Section 31 in Bangalore Water Supply and Sewerage Act, 1964
31. Payment to be made for water supplied.
- Notwithstanding anything contained in section 127 or any law, contract or other instrument, for all water supplied under this Act, payment shall be made at such rates, at such times and under such conditions as may be specified by regulations, and different rates may be prescribed for supply of water for different purposes.[Provided that where an arrangement has been entered into with the corporation under section 149-A of the City of Bangalore Municipal Corporation Act, 1949, water shall be supplied by the Board in accordance with such arrangement to the inhabitants of the City.] [Inserted by Act 10 of 1966 w.e.f. 31.3.1966.]
