Section 148 in Andhra Pradesh Municipalities Act, 1965
148. Owners of buildings to pay for clearance of sullage from their buildings by connecting their house-drains with public drains.
(1)For the discharge of drainage from private premises by connecting house-drains with municipal drains, payment shall be made under any one of the basis mentioned in sub-section (2) which the council may, by resolution, specify, at such times, and on such conditions as may be laid down in the bye laws made by the council and shall be recoverable in the same manner as the property tax.(2)The basis referred to in sub-section (1) shall be the following:(a)a monthly rent at such rate for each building as may be laid down in the bye-laws;(b)such percentage of the capital value of the building as may be laid down in the bye-laws;(c)the number of taps allowed, irrespective of the quantity of water consumed.
