Section 170(1) in The Mumbai Municipal Corporation Act, 1888
(1)Notwithstanding anything contained in section 128, the [Standing Committee] [These words were substituted for the word 'Corporation' by Maharashtra 27 of 1999, Section 79(a), (w.e.f. 23-4-1999).] shall from time to time make such rules as shall be necessary for removing human wastes, excremetitious and polluted matters, liquid wastes and effluents and any other materials as shall from time to time be specified [by the Committee] [These words were inserted by Maharashtra 27 of 1999, Section 79(b), (w.e.f. 23-4-1999).] in such rules and for charging any fittings, fixtures or services rendered by the Corporation under Chapter IX and shall by such rules determine-(i)the charges for the supply of such services by a sewerage tax and a sewerage benefit tax levied under section 140 of a percentage of the rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 25, dated 13-4-2009 (w.e.f. 1-4-2010).] of any property in respect of which such services are provided; or(ii)a sewerage charge in lieu of a sewerage tax, based on a measurement or estimated measurement of the quantity of water supplied for the premises or of the quantity of wastes discharged from the premises; or(iii)combined charges under clauses (i) and (ii); or(iv)a compounded charge in lieu of charges under clauses (i) and (ii).
