Section 21 in Madhya Pradesh Investment Region Development and Management Act, 2013
21. Imposition of user charges.
- The Agency by any general or special order made in this behalf, may impose user charges for the following services rendered inside the approved scheme area, in a manner as prescribed;(a)a water charge for the provision of water supply in respect of lands and buildings to which a water supply is furnished by the agency;(b)a drainage, sewerage or effluent charge where a system of disposal has been introduced;(c)a charge for management of solid waste where the Agency has introduced a system of disposal of waste;(d)charges for any other specified services rendered by the Agency.
