Section 6 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
6. Functions of the Commission.
(1)The Commission shall discharge the following functions, namely : -(a)Determine and regulate the tariff for various municipal public services like water-supply, sanitation, maintenance of roads and services, issue of various kinds of certificates and/or licenses and/or permits, and operation and maintenance of services like slaughter-houses, kanji houses and all other facilities and services that are entrusted to the urban local bodies under Schedule 12 of the Constitution and/or the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and/or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961).Explanation. - The Commission may determine the above tariff separately for separate classes of the ULBs (Urban Local Bodies), and/or separately for ULBs on the basis of location and other factors that influence costs of facilities and services.(b)Regulate the concession granted by the urban local body in respect of any tariffs, levies, taxes, tolls, rents, duties, fines, penalties and any other receipts.(c)Specify and/or enforce standards with respect to quality, continuity and reliability of service (s) rendered to the public by the urban local bodies.(d)Regulate the quantum of fines and penalties imposed by the urban local bodies.(e)Determine and regulate the tolls and taxes levied by the urban local bodies.(f)Facilitate the regime of efficient, transparent, accountable, responsible, financially self-sustainable local self-governance.(g)Facilitate the regime of e-governance.(h)Facilitate enforcement of citizens' duties and responsibilities.(i)Adjudicate upon disputes relating to and arising out of tariffs, levies, taxes, tolls, rents, duties, fines, penalties, services and facilities involving urban local bodies.(j)Levy fee for the purposes of this Act.(k)Discharge such other functions as may belong to it or be assigned to it under this Act.(2)The Commission shall review and suitably revise the rates relating to all tariffs, levies, taxes, tolls, rents, duties, fines, penalties and any other receipts at least once in two years :Provided, however, that the rates relating to any tariffs, levies, taxes, tolls, rents duties, fines, penalties and any other receipts shall not be reviewed and revised more than once in any financial year.(3)The Commission shall advise the Government on all or any of the following matters, namely : -(a)Devolution of powers to urban local bodies to promote local self-governance in accordance with the letter and spirit of the Constitutional and legal provisions.(b)Capacity-building of urban local bodies.(c)Promotion of transparency and good governance practices in urban local bodies.(d)Strengthening the financial base Of the urban local bodies.(4)The Commission shall ensure transparency while exercising its powers and discharging its functions.(5)In discharging its functions the Commission shall be guided by the national policies, and all relevant laws.
