Section 220 in The City of Nagpur Corporation Act, 1948
220. Power of [Commissioner] to fix scale of charges. - Subject to the provisions of any law for the time being in force the [Commissioner] may, from time to time, fix the scales of charges which the Corporation may make for establishing communications from and connections with mains or service cables or for installing wires and pipes for the supply of electricity or water or for the use of meters or other appliances for testing the quality or quantity thereof and may levy such charges from the owner or occupier as the circumstances may require.
