Section 127B in The Chhattisgarh Municipalities Act, 1961
127B. Imposition of User Charges.
- [(1) Notwithstanding anything contained in Section 127, the Council or the Nagar Panchayat, as the case may be, shall, subject to any general or special order which the State Government, may make in this regard, levy user charges for the services mentioned in sub-section (2) in the following circumstances, namely:-(a)when it introduces a new system or project for improved service delivery;(b)when a service is improved in terms of service levels.(2)The user charges under sub-section (1) may be levied severally on one or more of the following services, namely:-(a)water supply;(b)drainage or sewerage disposal and/or treatment;(c)door-to-door collection of solid waste and/or scientific system for disposal of municipal waste;(d)any other new service rendered by the Council or the Nagar Panchayat, as the case may be.(3)User charges may be levied on the municipal area or any part thereof as may be specified by the Council or Nagar Panchayat, as the case may be, on specific areas of the city where the service referred to under sub-section (1) is provided,] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
