Section 26A(3) in Punjab Water Supply and Sewerage Board Act, 1976
(3)On and from the appointed day, the right to assess and collect any tax, fee, cost or charges levied by the concerned local authority in relation to the water supply and sewerage services, including the right to recover arrears of such tax, fee, cost or charges shall stand transferred to and vest in the Board and shall remain so vested during the period of management.
