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State of Goa - Act

The Goa Sewerage System and Sanitation Services Management Rules, 2010

GOA
India

The Goa Sewerage System and Sanitation Services Management Rules, 2010

Rule THE-GOA-SEWERAGE-SYSTEM-AND-SANITATION-SERVICES-MANAGEMENT-RULES-2010 of 2010

Published on 17 September 2010
Commenced on 17 September 2010
[This is the version of this document from 17 September 2010.]
[Note: The original publication document is not available and this content could not be verified.]

The Goa Sewerage System and Sanitation Services Management Rules, 2010Published vide Notification No. 1-05/PCE-PWD-EO/10-11/102, dated 17th September, 2010

1.

-05/PCE-PWD-EO/10-11/102. - In exercise of the powers conferred by section 12 of the Goa Sewerage System and Sanitation Services Management Act, 2008 (Goa Act 14 of 2009), the Government of Goa hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Goa Sewerage System and Sanitation Services Management Rules, 2010.

(2)They shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)'Act' means the Goa Sewerage System and Sanitation Services Management Act, 2008 (Goa Act 14 of 2009);

(b)'building sewerage' shall mean the system of pipes, channels, conduits, chambers, gully traps and manholes conveying wastewater from the building to the nearest inspection chamber or manhole on public sewer;

(c)'person' shall include consumer, occupier and owner;

(d)'public places' shall include bus stands, railway stations, markets, hospitals, clinics, health institutions, educational institutions, libraries, court buildings, recreational and sports complexes, places of worship, religious institutions, dairies, slaughter houses, dhobi-ghats, hotels, theatres, auditoria, concert halls, public offices where the general public have free access, eating places;

(e)'section' means section of the Act;

(f)'wastewater' shall include sewage, liquid or liquefied discharges from public places, leaches and commercial or trade effluents from shops and buildings.

Words and expressions used herein but not defined shall have the same meaning as assigned to them in the Act.

3. Procedure for availing facility of sewerage system, form of application etc.

(1)Every person intending to avail the facility of sewerage system or use of sanitation services managed by PWD, shall make an application in Form I hereto to the concerned Assistant Engineer with the following documents and fee as specified in rule 5 hereto,-

(a)Location sketch with landmarks in the vicinity of applicant's premises.

(b)Site plan showing boundaries, layout of building sewerage showing relative levels of manholes and locations, plumbing lines supplying drinking water, also indicating any other source of water in the premises, duly certified by the plumber holding valid registered license issued by PWD.

(c)Documents concerning ownership e.g. sale deed, order of tenancy/mundcar, etc.

(d)Occupation certificate.

(e)Document asking to avail sewerage connection issued by the Municipality or Panchayat.

(f)Affidavit and undertaking in Forms III and IV, respectively, hereto.

Nearest consumer's details regarding water supply, sewerage connection, electricity supply, telephone connection and certified copy of latest bill paid by him.

(2)After verifying the documents and making inquiry regarding feasibility of providing the sewerage connection at site, the Assistant Engineer may advise the applicant regarding modifications required in the sewerage and plumbing lines of the building. He shall ask the applicant to pay the security deposit and then release the connection after compliance of his advice and on signing the agreement in Form II hereto.

(3)Every application received under sub-rule (1) shall be disposed by the concerned Assistant Engineer as per provisions of sub-sections (3) and (4) of section 3 of the Act.

4. Categories of Consumers.

- Categories of Consumers who could avail the services under the Act shall be as specified below:

(1)Domestic Category:

(i)Consumers having treated piped water supply connection lawfully obtained from water supply systems controlled by PWD; and

(ii)Consumers having their own arrangements, partly or fully, for potable water or otherwise, resulting into the generation of wastewater/sewage.

(2)Commercial Category:

(i)Consumers having treated piped water supply connection for commercial use lawfully obtained from water supply systems controlled by PWD; and

(ii)Consumer availing water supplied by PWD or other person through a tanker to make up their demand for commercial use or otherwise, resulting into generation of wastewater/sewage.

(3)Industrial Category:Small industrial establishments engaged in fabrication, manufacture, or process industry having any kind of water supply arrangement, permanent or otherwise, which results into generation of wastewater/sewage.

(4)Public Places:Public places generating wastewater/sewage.

5. Sewerage Charges.

- All consumers generating wastewater/sewage and are availing facility of having connection to sewerage and sanitation system developed by the Government shall pay the following charges:(i)Domestic Category:Rupee 1/- (Rupee one only) per cubic meter of wastewater/sewage generated.Quantity of wastewater/sewage generated shall be computed @ 100 lpcd or 80% of water consumed as measured through water meter and other sources as well, whichever is higher.(ii)Commercial Category:Rupees 5/- (Rupees five only) per cubic meter of wastewater/sewage generated.(iii)Industrial Category:Rupees 5/- (Rupees five only) per cubic meter of wastewater/sewage generated.(iv)Public Places:Rupees 3/- (Rupees three only) per cubic meter of wastewater/sewage generated.

(1)In cases of category (ii), (iii) and (iv) above, quantity of wastewater/sewage generated shall be computed as 80% of water consumed through the water meter, tanker water supplied from PWD and or any other source including own source of any kind of water all taken together making up the demand as declared by the consumer. The Executive Engineer shall examine and assess the wastewater/sewage generation as and when felt necessary by him and his decision as to the quantum of wastewater/sewage generation shall be final and binding on the consumer.In case of variation in the quantum of generation of wastewater/sewage is likely to last for more than three months, the consumer shall intimate the same to the concerned Executive Engineer.

(2)The consumer who are already having connection for sewerage system and sanitary services developed by the Government shall be liable to pay the aforesaid charges on expiry of 180 days from the date of coming into force of these rules.

6. Connection Charges.

- The following connection charges shall be paid by a person while availing connection to sewerage system developed by P.W.D.

(a)Domestic Category:

(i)Rs. 200/- per connection upto 150 mm dia.

(ii)Rs. 350/- per connection above 150 mm dia.

(iii)Rs. 100/- per flat/house if in-group joining with one connection.

(b)Commercial Category:

(i)Rs. 500/- per connection upto 150 mm dia.

(ii)Rs. 750/- per connection above 150 mm dia.

(iii)Rs. 250/- per consumer if in-group joining with one connection.

(c)Industrial Category:

(i)Rs. 1000/- per connection upto 150 mm dia.

(ii)Rs. 2000/- per connection above 150 mm dia.

(iii)Rs. 500/- per industry if in-group joining with one connection.

(d)Public Places:

(i)Rs. 1000/- per connection upto 150 mm dia.

(ii)Rs. 2000/- per connection above 150 mm dia.

7. Delayed payment charges, penalties and fine.

(1)The delayed payment charges @ 2% of billed amount shall become due and payable if bill amount is not paid within the due date. Delayed payment charges shall be rounded off to next higher rupee.

(2)The water supply connection shall be liable for disconnection without notice if three consecutive bills remain unpaid.

(3)The re-connection of water supply will be effected only on payment of entire outstanding bill with 10% fine over and above the delayed payment charges as well as sewerage charges on receiving specific application for re-connection with proof of payment. The concerned Executive Engineer shall approve the re-connection.

8. Inspection Charges.

- In case any party is affected by any act or omission by the consumer availing the services under the Act or these rules, he shall approach to the Executive Engineer for inspection of the sewerage system of the building of said consumer, on payment of Rs. 500/- (Rupees five hundred) for domestic category and Rs. 1000/- (Rupees one thousand) for other categories. These charges are not refundable.

9. Security Deposits.

- The security deposit payable at the time of taking connection to the sewerage system shall be as under:

(i)Domestic category: Rs. 500/-

(ii)Commercial category: Rs. 1000/-

(iii)Industrial category: Rs. 3000/-

(iv)Public places: Rs. 1000/-.

10. Inspection of sewerage system, etc.

(1)The Chief Engineer may cause inspection of building, construction site or public place, and take up additional sewerage network if the public sewer is not available for effective conveyance of wastewater/sewage from such building, construction site or public place, within a distance of 30 metres from boundary of such building, construction site or are public place, so as to facilitate better wastewater/sewage management to improve sanitation and public health standards, in any part of the State.

(2)The Chief Engineer may cause inspection of building sewerage, wastewater/sewerage systems of public places causing nuisance and pollution posing threat to sanitation and public health and order for rectification of defects and disconnect if so warranted, sewerage connection and/or water supply connection from the sewerage system and/or water supply distribution network respectively, until such time the nuisance or pollution is removed by the consumer at his cost to the satisfaction of the Chief Engineer.

(3)The Chief Engineer, on receiving special or general order from the Director of Health Services or any other authority in pursuance of any Acts or rules framed thereunder suggesting measures necessary for improving public health administration and sanitation facilities shall to undertake the works related to such measures as soon as possible.

(4)In the event of any developmental activity is undertaken by the authorities/department or agencies of Government of Goa, Government of India, private developers, Government undertakings, which will affect existing or proposed sewerage system and sanitation services under control of P.W.D., the Chief Engineer should invariably be consulted by the respective authority department or agency before commencement of such developmental activity and the actual cost involved in restoring, repairing or reconstruction of sewerage and sanitation services affected shall be borne by concerned authority/department or agency as determined by the Chief Engineer. The funds to cover the cost restoration should be deposited with the Chief Engineer before commencement of the work.

(5)If, in the opinion of the Executive Engineer, any premises is without effective sewerage system, or its sewerage system is not functioning or malfunctioning, causing overflow or stagnation of sewage or wastewater resulting into nuisance or health hazard and also if the septic tanks are not maintained scientifically causing non-absorption of effluent from soak pits and further if public sewer is very much available within the distance of 30 meters from external boundary of the premises, he may by notice direct the owner, occupier, consumer or the in-charge person of public place, as the case may be, to construct suitable sewerage system leading the wastewater/sewage to the public sewer system effectively and avail the sewerage connection and related services within the time limit mentioned in the notice. As soon as the sewerage facility is made available within 30 meters from the premises, the Executive Engineer shall issue a notice to avail sewerage facility developed by P.W.D. and the owner/occupier shall immediately connect his sewerage system to the sewerage system developed by P.W.D. at his own cost within the period mentioned in the notice, failing which, the essential services like water supply, electricity shall be liable for disconnection at any time after expiry of the period mentioned in the notice.

(6)If it is detected by the Executive Engineer concerned, that leakage or damage to the sewerage system of any building, has resulted into contamination of ground water, piped water, or any other source of water being used by the consumer or others the Executive Engineer shall immediately order disconnection of water supply to the said building and order the person responsible to maintain the same, to repair the same, within 24 hours. In the event no steps are taken by the consumer to stop leakage or restore damage caused within 24 hours of its occurrence, the Executive Engineer shall himself take such steps and recover the cost thereof from the persons responsible thereof.

(7)If it is detected by or brought to the notice of Executive Engineer that public sewerage system is malfunctioning or choked due to any reasons whatsoever, resulting into nuisance, accumulation of filth, he shall cause to inspect the site immediately and take steps to restore the functioning of sewerage system. He shall recover the cost involved, if in his opinion the cause is attributable to the consumer, by giving suitable notice, to effect the payment within the period specified in the notice.

11. Bills and Payments.

(1)The bills for the services under the Act may be clubbed with the bills for water supply wherever possible. It will be treated as one bill for all the purposes of payments, recoveries, penalties and fines imposed under the Act.

(2)The bill may be issued normally every month in Form V hereto and shall be paid within the due date specified therein failing which it will attract delayed payment charges to be levied and subsequent actions as provided hereinabove.

(3)Bills will be issued as per the billing cycle and the consumers are advised to watch for timely receipt of bill. If the bills are not received within a period of seven days from normal date of issue of bill, the consumer should enquire about it at the local office where the bills are prepared. The Assistant Engineer, on payment of Rs. 5/- (Rupees five) shall issue duplicate bill. The fact that a consumer has not received the bill or received the bill after due date of payment will/shall absolve his liability for payment.

(4)The arrears of unpaid bills, penalties, fines, inspection charges, cost of repairs and restoration of sewerage system and any other dues from the consumer shall be recovered as arrears of land revenue, if payments are not effected by the consumer within the date specified in the notice of demand.

(5)The bills may be paid through the authorized financial institutions like banks, as specified by the Chief Engineer.

(6)The Assistant Engineer who has issued the bill may correct a bill on getting written complaint or request from the consumer, after verification of records, meters and inspection of site if necessary. The Assistant Engineer shall effect necessary corrections in the bill in respect of clerical or arithmetical errors arising out of wrong meter reading or arrears shown wrongly. The Assistant Engineer shall correct all other kinds of errors in the bill which are attributable to any other reasons including due to faulty meter as found after testing but such error should be reported on receiving first wrong bill, subject to the condition that net financial implications of such bill shall not exceed Rs. 15000/- (Rupees fifteen thousand only).

(7)The Executive Engineer shall effect corrections in the bill in the same manner as mentioned above wherein financial implications are not exceeding Rs. 2,00,000/- (Rupees two lakhs only).

12. Procedure for Dispute Redressal Authority for redressal of disputes.

(1)The Dispute Redressal Authority, on receiving the reference of disputes between the parties, shall immediately issue notice to the parties to dispute and instruct them to appear before it in person or through duly authorized representative on a specified date, time and venue.

(2)For the purpose of these rules, the Dispute Redressal Authority shall have the same powers as are vested in a civil court under Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-

(i)summarising and enforcing the attendance of any defendant or witness and examining the witness on oath;

(ii)the discovery and production of any document or other material object producible as evidence;

(iii)the reception of evidence on affidavits;

(iv)issuing of any commission for the examination of any witness;

(v)any other matter which may be specified by the Government.

(3)Every dispute shall be heard as expeditiously as possible and endeavour shall be made to decide the same within a period of six months from the date of receipt of notice by opposite party.

(4)The Dispute Redressal Authority shall not hear any reference made after expiry of 180 days from arising of dispute.

13. Appeal.

(1)Every appeal to be filed to the Appellate Authority shall be in the form of Memo of Appeal accompanied by the order against which the appeal is preferred and fee in the form of Court fee stamp of Rs. 100/- (Rupees one hundred only).

(2)The Appellate Authority shall immediately give notice to both parties and instruct them to appear before it, either in person or through duly authorized representative, on a specified date, time and venue.

(3)The Appellate Authority shall give full opportunity to the parties to present their case.

(4)Every appeal shall be heard as expeditiously as possible and endeavour shall be made to decide the same within a period of six months from the date of receipt of notice by opposite party.

14. Composition and functions of Technical Committee.

(1)'Technical Committee' shall consist of following members, namely:-

1.	Chief Engineer, P.W.D. in-charge of Sewerage and SanitationServices	-Chairperson
2.	Director of Health Services, Government of Goa	-Member
3.	Chairman, Goa State Pollution Control Board	-Member
4.	A member who is considered as an expert in the subject in theopinion of the Chairperson	-Member
5.	Superintending Surveyor of Works P.W.D. will function as	-MemberSecretary.

The Technical Committee shall advise the Government on measures to be taken for improvement of sewerage system and sanitation services in the best interests of public. It will also decide the terms and conditions for taking over the sewerage and sanitation facilities developed by other bodies as provided in terms of section 6 of the Act.

15. Technical parameters and specifications.

(1)The sewerage system of building shall join the public sewer at angle not exceeding 60 degrees with reference to alignment of public sewer and in the direction of flow. Any variation will be the exception compelled by the site conditions, which will not give rise to any problems detrimental to the public sewer.

(2)The sewerage system of building joining the public sewer shall not include the septic tank and soak pits existing, if any. The alignment of pipes and location of manholes, inspection chambers, gully traps, as well as additions, modifications and specifications thereof, required for the sewerage system of buildings proposed to be joined by sewerage connection shall be all as advised and approved by the Assistant Engineer concerned.

(3)The sewer immediately at the upstream of manhole on the public sewer shall not be at a gradient flatter than 1:90 and steeper than 1:15 as far as possible.

(4)The Executive Engineer shall decide about the location, specifications and other technical parameters of the manhole or inspection chamber, in the event more than one building sewerage systems are to be joined with one and the same manhole on public sewerage system. This manhole or inspection chamber shall not be constructed in any of the privately owned premises of the parties or consumers concerned. The Executive Engineer shall connect or extend the sewerline to any other premises to facilitate additional connections to the manhole or inspection chamber, so constructed by other consumer. No cost adjustment shall be effected for the previous consumers in such cases.

(5)The characteristics of the wastewater/sewage, which can join the sewerage system shall be as per the Schedule appended to these rules. Relaxation or tightening of these standards for entry of wastewater/sewage into the public sewer shall be as per the advice to the Government by the Technical Committee in respect of specific cases. The Government may approve or reject the recommendations of the Technical Committee for the reasons recorded in writing.

(6)Unless otherwise advised by the Technical Committee, the following categories of wastewater/sewage shall not be connected to the public sewer system, notwithstanding the fact that they meet the standards/specifications/characteristics as laid down hereinabove.

(a)Storm water, surface water, ground water, roof run-off, or sub-surface polluted water.

(b)Liquid or liquefied wastewater/sewage resulting from all categories of hazardous wastes specified in the Schedule to the Hazardous Waste (Management and Handling) Rules, 1989 and amendments thereof.

(c)Industrial effluents not treated to the standards laid down by the Goa State Pollution Control Board.

(d)Bio-medical wastes in liquid or liquefied form and wastewater/sewage resulting out of liquid ash after incineration.

(e)Leachet or any liquefied discharges from the process on solid waste.

(f)Any other wastewater/sewage causing disruption or nuisance by virtue of its entry into the public sewer system.

Schedule

[See rule 15 (5)]Characteristics of wastewater/sewage discharging into the public sewer

Sr. No.	Parameter	Standard
1	2	3
1	Suspended solids (max) mg/1.	600
2	Dissolved solids (Organic), (max).	2100
3	PH value.	5.5 to 9.0
4	Temperature (max) 0 C.	45 at the point of discharge
5	Oil and grease (max) mg/1.	20
6	Ammonical nitrogen (as N), (max) mg/1.	50
7	Biochemical oxygen demand (5 days at 20°C), (max).	350
8	Arsenic (as As), (max) mg/1.	0.2
9	Mercury (as Hg) (max) mg/1.	0.01
10	Lead (as Pb) (max) mg/1.	0.1
11	Cadmium (as Cd) (max) mg/1.	1.0
12	Hexavalent chromium (as Cr. + 6) (max) mg/1.	2.0
13	Total chromium (as Cr) (max) mg/1.	2.0
14	Copper (as Cu) (max) mg/1.	3.0
15	Zinc (as Zn) (max) mg/1.	15
16	Selenium (as Se) (max) mg/1.	0.05
17	Nickel (as NI) (max) mg/1.	3.0
18	Boron (as B) (max) mg/1.	2.0
19	Per cent sodium (max).	60
20	Cyanide (as CN) (max) mg/1.	2.0
21	Chloride (as CI) (max) mg/1.	1000
22	Fluoride (as F) (max) mg/1.	15
23	Sulphate (as So4) (max) mg/1.	1000
24	Pesticides	Absent
25	Phenolic compounds (as C6H5OH) (max) mg/1.	5.0
26	Radioactive materials
	(a) Alpha emitters (max) MC/ml	10-7
	(b) Beta emitters (max) MC ml.	10-8

Note-1: All efforts should be made to remove colour and unpleasant odour as far as practicable.Note-2: The standards mentioned above shall apply to all the effluents, discharges, such as, industrial, mining and mineral processing activities, municipal sewage, etc.Note-3: The relaxation or hardening of these characteristics, for wastewater/sewage to be discharged into public sewer shall be subject to the recommendation of the Technical Committee and approval of the Government.Form - I[See rule 3(1)]To,The Assistant Engineer,Sub-Division ..... Division ....,Public Works Department,Panaji/Margao/Vasco-da-Gama.Sub.: Requisition for sewerage connection.Sir,I, the undersigned, intend to avail sewerage connection to the sewerage system under control of PWD, for the premises mentioned below. I am furnishing requisite details for availing the sewerage connection.

(i)Name of the applicant.

(ii)Status of the applicant. (Owner/Tenant/Mundcar/Authorized signatory)

(iii)Address for correspondence.

(iv)Address of premises/building to be connected to the sewerage system.

(v)Location/sketch of the premises/building mentioned above.

(vi)Document in support of occupancy.

(vii)Certified copy of occupation certificate issued by local authority.

(viii)Certified copy of latest paid bill in the name of applicant, for water supply/telephone/electricity, etc.

(ix)Certified copy of latest bill paid by nearest consumer of electricity/water supply/telephone, etc.

(x)Number of persons who will be connected with applied sewerage connection.

(xi)Total requirement of water for all purposes for 30 days in Cu. M. (Average of 12 months preceding the month in which application is submitted)

(xii)Sources of water for meeting the requirement mentioned above:

(a)	Metered Water Supply...................................	Cu. M.
(b)	Own sources like well, tube well, etc..................	Cu. M.
(c)	Other sources like tanker water supply.................	Cu. M.
	Total (a) + (b) + (c) ........................	Cu. M.

(xiii)Line sketch of building sewerage and water lines and location of public sewer.

(xiv)Certificate by the plumber registered with P.W.D. who executed plumbing and building sewerage work proposed to be connected with public sewer.

I, undertake to carry out necessary modifications in the building sewerage and plumbing system for water supply, in the premises under my control & possession, at my cost as per your advice, to facilitate sewerage connection. I also undertake to pay requisite charges and security deposit within 10 days from receiving the intimation from you and enter into the agreement with the officer authorized by the Government of Goa as per the provisions of the relevant Act and rules thereunder.Place:Date:Enclosures: As above (.... Sheets)Yours faithfully,(...................................)For official purpose

Date of receiving the application	.............................
Date of site inspection and advice to the applicant	.............................
Date of submitting documents	.............................
Date of intimation to the applicant for effecting payment	.............................
Date of signing the agreement by the applicant	.............................
Date of sewerage connection effected at site	.............................
Category allotted	.............................
Total wastewater/sewage joining the public sewer as assessed	.............................
Remarks by the Assistant Engineer with date
Reference of intimation to billing authority:

Date:Assistant EngineerSealForm - II[See rule 3(2)]AgreementThis Agreement is made on ............. day of .......... of the year Two thousand ....... between Shri/Ms................................................ aged ........................... year ............................ son/wife of ............................................. residing at ...................................................... (hereinafter referred to as 'consumer') which expression shall include his/her heirs, executors, successors, administrators, legal representative and assignees of the One Part and Governor of Goa (hereinafter referred to as the "Government") of the Other Part;Whereas the Government has developed and made operational, the sewerage system in the town of and facility of public sewer is made available;And Whereas the consumer has approached the Government with an application dated...................... with requisite details with an intention to connect his building sewerage system with the public sewer, and whereas the parties hereto have agreed to the said proposal on the terms and conditions hereinafter contained.Now, therefore, it is hereby agreed by and between the parties hereto as follows:-

(1)That the Government will control, operate and maintain the sewerage system in the ................... town as per the provisions of the Goa Sewerage System and Sanitation Services Management Act, 2008 (Act 14 of 2009) and rules framed thereunder and that the Consumer is aware, has understood and agreed to be bound by the same.

(2)That the Consumer will be entitled to connect his building sewerage to public sewer within ten days after execution of this agreement as well as compliance to the advice of the concerned Assistant Engineer.

(3)That the Consumer shall pay to the Government the requisite charges, deposits, penalties and fines as notified from time to time in accordance with the said Act and rules thereunder, and shall also be subjected to the penalties, recoveries of dues and penal actions, if any, as per said Act and rules thereunder.

(4)That if the Consumer contravenes any of the provisions of said Act and rules thereunder, he will be subjected to action as per said Act and rules as well as other laws in force.

(5)That the officer of P.W.D. shall be entitled to inspect, examine and take action as he deems fit as per the provisions of said Act and rules thereunder.

(6)That in the event of any question, disputes or differences arising in connection with the conditions herein contained or touching or concerning the meaning, operation or effect thereof or of any matter contained therein or as to the rights, duties and liabilities of the parties hereto respectively or otherwise howsoever connected with the agreement, the same shall be referred to the person appointed by the Government for adjudication and decision in accordance with the provisions of the said Act and rules thereunder.

(7)That the Consumer shall not cause discharge of any other wastewater/sewage having characteristics other than those specified in the schedule to the Goa Sewerage System and Sanitation Service Management Rules, 2010.

(8)That the Consumer shall not act in a manner which will result disruption of sewerage system or cause nuisance or health hazard for him as well as for others in the vicinity of premises.

(9)That the Consumer will/shall have any objection if the Government effects extension of sewer line with appurtenances constructed by him at his cost, to facilitate sewerage connection to others in future and that he will not claim any share of cost from the party so benefited.

(10)The application dated................. of the consumer shall be deemed to be part and parcel of this Agreement.Form - III[See rule 3(1)]AffidavitI, the undersigned ............................................................... son/daughter of ................................................................ aged .................................. years, Indian national, residing at ......................................... do hereby solemnly state and affirm as under:-

(1)I say that I am an occupant of the premises situated in the property surveyed under survey No. ....................... of .........................

(2)I say that I have applied to the Assistant Engineer, ... P.W.D. for sewage connection vide my application dated. ...............................

(3)I say that the premises to which the connection be made belongs to me/my ........../............ and the request of mine for the grant of sewage connection being purely from the angle of hygiene and health, I shall not use the proof of such connection to claim any right, including right of possession, ownership, etc., to the said premises to which connection is sought and the land beneath it.

(4)I say that I shall bear all the cost of the connection, etc., and shall not tamper with the Government property once the connection is made.

(5)I say that I am making the Affidavit in order to produce it to the Competent Authority for availing sewage connection.I say that whatsoever has been stated hereinabove is true to the best of my knowledge and belief and that no part of it is false.Solemnly affirmed at................. on this day of ..................... 2010.DeponentForm- IV[See rule 3(1)]UndertakingI, hereby declare that for releasing the sewerage connection to the house/building bearing No............... and standing in the property surveyed under No................. of ...................as applied by me vide my application dated ................, the pipeline will not cross any other person's property. The pipeline do cross the property of Shri/Smt. ................... and his/her N.O.C. is attached to the application...........................................Signature of the ApplicantName: ............................................Address: ....................................Date: ...................................Form - V[See rule 11 (2)]Office/Bank/Consumer's Copy

Public Works Department (PHE)	Bill No........................
Bill for sewerage and sanitation services	Bill Date......................
Works Division	Consumer's Name & Address
Sub-Division
Consumer code
Consumer category
From Date	Details of consumer
	1. Number of persons in the premises connected to seweragesystem
To Date
	2. Wastewater generation @ 100 lpcd
Issue Date	3. Water requirement as per application

Disconnection noticeThe water supply connection will be liable for disconnection without notice if three consecutive bills remain unpaid. Water supply will be restored on payment of all dues including arrears, delayed payment charges and reconnection charges as per rules.Last Date of PaymentTotal wastewater generated during the billing period:-

1.	Total water supply availed-
	(i) Metered water consumption	Cu. M.
	(ii) Tanker water supply	Cu. M.
	(iii) Own sources (Balance to make up the requirement)	Cu. M.
	Total	Cu. M.
2.	Hence wastewater generated @ 80% of total water supply	Cu. M.
3.	Billed wastewater generation	Cu. M.
4.	Billed amount at applicable tariff	Rs.
5.	Other charges	Rs.
6.	Arrears/Credits	Rs.
7.	Gross amount payable on or before last date of payment	Rs.
8.	Surcharge for delayed payment	Rs.

Help Protect Clean Environment to Improve upon Health and SanitationNotes. - 1. In case the payment is effected by cheque or demand draft the same should be drawn in favour of the Executive Engineer, Works Division ...... P.W.D. as per the Works Division mentioned in the bill and payable at place of respective office. Outstation cheques or DD are not acceptable.

2. Payment of bill will also be accepted by the authorized banks/institutions.

3. The fact that the consumer has not received a bill will not absolve his liability for payment of charges including delayed payment charges, fines and penalties, if any, as per the rules. Therefore every consumer who does not receive the bill regularly, should in his own interest, enquire about it from local office where the bill is prepared. Duplicate bill may be obtained on payment of Rs. 5/- per bill copy.

4. Bill must be presented by the consumer at the time of payment. Please insist on official receipt of payment and preserve the same carefully. Receipt will be valid only on realization of cheque.

5. Any complaint regarding accuracy of the bill must be made within due date of payment with the local office who has issued the bill.

6. It is the responsibility of the consumer to effect the payments due, in the event the bill is subjected to corrections by the Assistant Engineer as per rules, within due date of payment to avoid delayed payment charges, other charges including fines and penalties etc., or other actions such as disconnection.

7. A disputed bill should be paid under protest to avoid delayed payment charges or other actions such as disconnection.

8. The consumer shall have to report to the Assistant Engineer of his/her intention of vacating the premises at least 15 days in advance.

	Tariff		Security Deposit
1.	Domestic category	Re. 1/- per Cu. M. of wastewater generated	Rs. 500/- per connection.
2.	Commercial category	Rs. 5/- per Cu. M. of wastewater generated	Rs. 1000/- per connection.
3.	Industrial category	Rs. 5/- per Cu. M. of wastewater generated	Rs. 3000/- per connection.
4.	Public places	Rs. 3/- per Cu. M. of wastewater generated	Rs. 1000/- per connection.
5.	Surcharge for delayed payment 2% of billed amount. Rounded tonext higher rupee.

Note: If one sewerage connection is availed by the consumers of same category but joining as a group, the security deposit will be @ 50% of respective category per unit in the group.Sewerage Connection Charges

		Up to 150 mm dia	Above 150 mm dia	Per unit ingroup
1.	Domestic category	Rs. 200/- per connection	Rs. 350/- per connection	Rs. 100/- per unit
2.	Commercial category	Rs. 500/- per connection	Rs. 750/- per connection	Rs. 250/- per unit
3.	Industrial category	Rs. 1000/- per connection	Rs. 2000/- per connection	Rs. 500/- per unit
4.	Public places category	Rs. 1000/- per connection	Rs. 2000/- per connection	Not applicable

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State of Goa - Act