Section 11 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
11. Bills and Payments.
(1)The bills for the services under the Act may be clubbed with the bills for water supply wherever possible. It will be treated as one bill for all the purposes of payments, recoveries, penalties and fines imposed under the Act.(2)The bill may be issued normally every month in Form V hereto and shall be paid within the due date specified therein failing which it will attract delayed payment charges to be levied and subsequent actions as provided hereinabove.(3)Bills will be issued as per the billing cycle and the consumers are advised to watch for timely receipt of bill. If the bills are not received within a period of seven days from normal date of issue of bill, the consumer should enquire about it at the local office where the bills are prepared. The Assistant Engineer, on payment of Rs. 5/- (Rupees five) shall issue duplicate bill. The fact that a consumer has not received the bill or received the bill after due date of payment will/shall absolve his liability for payment.(4)The arrears of unpaid bills, penalties, fines, inspection charges, cost of repairs and restoration of sewerage system and any other dues from the consumer shall be recovered as arrears of land revenue, if payments are not effected by the consumer within the date specified in the notice of demand.(5)The bills may be paid through the authorized financial institutions like banks, as specified by the Chief Engineer.(6)The Assistant Engineer who has issued the bill may correct a bill on getting written complaint or request from the consumer, after verification of records, meters and inspection of site if necessary. The Assistant Engineer shall effect necessary corrections in the bill in respect of clerical or arithmetical errors arising out of wrong meter reading or arrears shown wrongly. The Assistant Engineer shall correct all other kinds of errors in the bill which are attributable to any other reasons including due to faulty meter as found after testing but such error should be reported on receiving first wrong bill, subject to the condition that net financial implications of such bill shall not exceed Rs. 15000/- (Rupees fifteen thousand only).(7)The Executive Engineer shall effect corrections in the bill in the same manner as mentioned above wherein financial implications are not exceeding Rs. 2,00,000/- (Rupees two lakhs only).
