Section 97(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)Until any regulations are made by the Nigam or a Jal Sansthan, as the case may be, under sub-section (1), any regulations which may be so made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Nigam or a Jal Sansthan in exercise of its power under sub-section (1).
