Section 50 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
50. Obligation to prepare Water Supply Scheme and to make sufficient drinking water available within certain period.
(1)As soon as may be after the appointed day, but not later than one year from such day, every Council shall prepare a scheme for supply of protected drinking water to the inhabitants of its area, and shall, within five years from such day, execute the scheme and make protected drinking water available.(2)The scheme shall be so prepared as to make available not less than seventy litres of water per day per head of the population within the municipal area.(3)If a Council finds itself unable to investigate, to prepare plans and estimates and to execute the scheme, the Council may apply to the State Government for assistance within four months from the appointed day.(4)The terms and conditions on which the State Government shall investigate, prepare plans and estimates and execute the scheme, shall be prescribed by rules made in this behalf.(5)[* * *] [Sub-sections (5), (6) and (9) were deleted by Maharashtra 15 of 2012, Section 3 (w.e.f. 4-8-2012).].(6)[* * *] [Sub-sections (5), (6) and (9) were deleted by Maharashtra 15 of 2012, Section 3 (w.e.f. 4-8-2012).].(7)If a Council does not apply to the State Government for assistance under sub-section (3), it shall be presumed that the Council does not want such assistance and will prepare and execute the scheme on its own.(8)On an application by a Council, and on sufficient and satisfactory reasons being shown, the State Government may extend the time limits prescribed in subÂsections (1) and (3). If within the period prescribed in sub-section (1) or (3) or within the extended period (if any), a Council fails to prepare or execute the scheme it shall be presumed that the Council has committed default in performance of its duty under this Act.(9)[* * *] [Sub-sections (5), (6) and (9) were deleted by Maharashtra 15 of 2012, Section 3 (w.e.f. 4-8-2012).].(10)The provisions of sub-section (1), (2), (3), and (4) shall not apply to any Council which on the appointed day is executing a scheme for supply of protected drinking water as required by sub-section (2).(11)Nothing in this section shall apply to any Council which on the appointed day has in operation a scheme as required by sub-section (2).(12)The provisions of this section shall apply also to every Council constituted after the appointed day, subject to the modification that any reference to the appointed day therein shall be construed as a reference to the date on which such Council is first constituted.(3)President and Vice-President
