Section 225 in West Bengal Municipal Corporation Act, 2006
225. Power of the Commissioner to levy fees for drainage and sewerage service.
(1)The Commissioner may, at any time, levy an annual fee, for drainage and sewerage, at such rate, as may be fixed under the regulations made thereunder, or as stated in the budget estimate referred to in sub-section (2) of section 69 in this behalf, on the owner or the occupier or the person responsible to pay property tax on any house or land.(2)Any unpaid sum under this section shall be recoverable from the person concerned as an arrear of tax under this Act.I. Drainage of premises
