Section 150 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
150. Collection and credit of local cess on water-rate.
(1)Subject to the provisions of sub-section (2), the local cess leviable on water-rate under section 146 in respect of lands shall be paid by the State Government [or any Irrigation Development Corporation, from the date of establishment of the concerned irrigation Development Corporation] [These words were inserted by Maharashtra 3 of 2002, Section 6(a).] to the Zilla Parishad within the jurisdiction of which the lands are situated, after deducting such proportion thereof as cost of the collection, as the Government may prescribe by rules.(2)The local cess leviable on water-rate under section 146 in respect of lands which are included within the area of any Municipal Corporation, Municipality or Cantonment authority shall be paid by the State Government [or any Irrigation Development Corporation, from the date of establishment of the concern Irrigation Development Corporation] [These words were inserted by Maharashtra 3 of 2002, Section 6(b).] to the Municipal Corporation, Municipality or Cantonment authority concerned after deducting the cost mentioned in sub-section (1).(3)Any dispute in respect of any matter under this section between a Zilla Parishad and any other local authority, shall be decided by the State Government:Provided that, where one of the local authorities is a Cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.
