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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)The Board may, in lieu of charging the cost of disposal of waste water according to the basis stated in Sub-section (1), accept from any consumer a fixed sum for a specified period on the basis of expected disposal of water during that period.