Section 99(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)Any water tax or sewerage tax, by whatever name called, imposed by the local body concerned in respect of any local area for which a Jal Sansthan has been constituted under Section 18 before the date of such constitution, hereinafter called the said date and any notification, notice, order, direction, rule, bye-law or form in relation to such tax or to the provision of water supply or sewerage services immediately before the said date including any assessment or order, or order for exemption or connection, disconnection or reconnection made or granted, or penalty imposed in respect of the owner or occupier of any premises, or any licence 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 Jal Sansthan concerned for imposition or assessment of such tax or for grant of such licence or connection or provision of such services, and any reference in such notification, notice, order, direction, rule, bye-laws or licence to the local body concerned shall be construed as a reference to the Jal Sansthan concerned and in particular the proceeds of such taxes and fees shall go into the fund of the Jal Sansthan concerned instead of the fund of the local body concerned.
