Section 36 in The U.P. Water Supply and Sewerage Act, 1975
36. Special powers of Nigam in relation to its re-lending operations.
- Where an agreement entered into between a Jal Sansthan or local body and the Nigam under Section 46 so provides, the Nigam shall, without prejudice to its rights under Section 49, have further power to recover directly any arrears of water tax, sewerage tax and of any cost or fee relating to water supply and sewerage services due to the Jal Sansthan or local body in order to enable the Nigam to recover its dues.
