Section 49 in Assam Urban Water Supply and Sewerage Board Act, 1985
49. Charge for Sewerage service only in certain cases.
- If the owner of any premises having independent source of water supply is allowed by the Board to take sewerage service only, he shall be liable to pay for such service such amount as would be payable as surcharge calculated on the basis of water consumed from his independent source, the same being deemed to be water supplied by the Board. The authority shall determine the quantity for water so consumed by affixing meters for such periods and at such places, as it may deem proper:Provided that no such amount shall be payable by the owner of any premises, solely used for residential purpose, having not more than one tube well of diameter not exceeding four centimetres or one ring-well as independent source of water supply, if specifically exempted by the Board.
