Section 96(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely -(a)the powers of the auditor under sub-section (3) of Section 50;(b)the procedure in respect of surcharge under Section 51 including the provision of appeal, if any, in respect thereof;(c)the procedure that may be followed by a Jal Sansthan or any other agency for assessment of the annual value under sub-section (3) of Section 53 including the authentication and custody of assessment lists, the revision and duration of such lists, the amendment and alteration of such lists, and appeals in case of dispute in respect of assessment;(d)any other matter which is to be or may be prescribed.
