Section 147A in Andhra Pradesh Municipalities Act, 1965
147A. [ Acceptance of contributions towards the capital cost of underground drainage. [Inserted by Act No. 6 of 1999, dated 25.3.1999]
- The Government may, by notification, direct the council to levy and collect pipe-line service charges from every owner or occupier of a premises, to which underground drainage connection has been given at such rate as may be prescribed to the different categories specified therein to defray the capital cost of sewerage and sewage treatment works undertaken by the council and the operation and maintenance of the sewerage system from time to time;Provided that no such charges shall be levied on the owner or occupier of any premises situated in the areas which are not served by the sewerage system by the council.]
