Section 127B(2) in The Chhattisgarh Municipalities Act, 1961
(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.
