Section 17(1) in Punjab Water Resources (Management and Regulation) Act, 2020
(1)Notwithstanding anything contained in any other law enacted by the Legislature of the State of Punjab, the Authority shall periodically and at such intervals as may be prescribed, issue tariff orders specifying the charges to be imposed by entities supplying water for commercial or industrial use:Provided, however, that the charges for supplying water by entities for drinking, domestic and agriculture purposes shall be as per the policy of the Government notified from time to time.
