Section 66(2) in Kerala Water Supply and Sewerage Act, 1986
(2)Any water charge, fee or other item of receipt by whatever name called levied by a local body or by the officers of the Public Health Engineering Department before the date of constitution of the Authority and any notification, notice, order or direction in relation to such levy or to the provision of water supply and sewerage services issued immediately before the said date including any assessment of such levy or order for exemption or connection, disconnection or reconnection made or granted or any penalty imposed in respect of the owner or occupier of any premises or any license issued to a plumber or any order made in connection therewith under any provision of law applicable to the local body having jurisdiction over such area and in force immediately before the said date shall continue in force until other provision or order is made or other proceedings or action taken under this Act by the Authority for levy or assessment or for grant of such license or connection or provision of such services and any reference in such notification, notice, order, direction, bye-laws or license to the local body shall be construed as a reference to the Authority and in particular, proceeds of such charges or levy or other items of receipt shall go into the Fund of the Authority:Provided that in respect of local bodies, this section shall have effect from the date referred to in sub-section (1) of section 18.
