Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(1)(b) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(b)a water rate and a conservancy rate, payable by the owners of mines the employees of which reside within the area or areas in respect of which provision has been made by the Board-
(i)in the case of water rate, for the supply of water, and
(ii)in the case of conservancy rate, for the cleansing of private latrines, urinals and cesspools.