Section 38 in Maharashtra Jeevan Authority Act, 1976
38. Deposits.
- [The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may by bye-laws provide for requiring any consumers or class of consumers to deposit such sums as may be specified therein as security for prompt payment of its dues and due performance of the conditions subject to which services are rendered to them. It shall be lawful for [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] to recover its dues from the amount so deposited.
