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[Cites 0, Cited by 0] [Section 110] [Entire Act]

NCT Delhi - Subsection

Section 110(3) in The Delhi Water Board Act, 1998

(3)The functions of the Board shall be discharged in such manner as the Government may specify.THE FIRST SCHEDULE[See section 87(1)]FORM OF WARRANT(Here insert the name of the officer charged with the execution of the warrant)WHEREAS A. B. of .......................... has not paid, and has not shown satisfactory cause for the non-payment of, the sum of .....................due on account of (here describe the liability) for the period of ...................... commencing on the ...................day of 20...... and ending with ...................day of ...................20...... which sum is leviable under:AND WHEREAS thirty days have elapsed since the service on him of notice of demand for the same.This is to direct you ................... to destrain/attach the movable/immovable property (described below) of the said A.B. of a value ................... approximately equal to the said sum of Rs .................... subject to the provisions of the Delhi Water Board Act, 1998 and the by-laws made thereunder and forthwith to certify to me, together with this warrant, all particulars of the property seized/attached by you thereunder.Dated this ................... day of ................... 20...... ............................Chief Executive Officer/ Authorised OfficerDelhi Water BoardDescription of immovable propertyTHE SECOND SCHEDULE[See section 88 (2)]FORM OF INVENTORY OF PROPERTY DISTRAINED AND NOTICE OF SALEToShri /Shrimati ........................Residing at .............................Please take notice that I have this day seized the property specified in the inventory annexed hereto for the value of ................... due for the liability (here describe the liability) mentioned in the margin for the period commencing on the ................... day of ...................20...... and ending with the ...................day of...................20....... together with Rs .................... due for service of notice of demand, and that unless within ten days from the date of the service of this notice, you pay to the Chief Executive Officer the said amount, together with the costs of recovery, the said property will be sold by public auction.Dated this ................... day of ...................20...... .(Here state particulars of property seized).....................................(Signature of Officer executing the warrant)THE THIRD SCHEDULE(See section 55)NOTICE OF DEMANDToShri /Shrimati ...................................Residing at .......................................Please take notice that the Chief Executive Officer/Board demands from ................... the sum of ................... due from on account of ................... (here describe the property, occupation, circumstance or thing in respect of which the sum is payable under) leviable under ................... for the period ...................................... of ................... commencing on the ................... day of ................... 20....... and ending on the ............................. day of ...................20....... , and that if, within thirty days from the service of this notice, the said sum is not paid to the Chief Executive Officer/Board at ...................................... or sufficient cause for non-payment is not shown to the satisfaction of the Chief Executive Officer/Board, a warrant of distress or attachment will be issued for the recovery of the same with costs.Dated this .................... day of................ 20....... .THE FOURTH SCHEDULE(See section 91)PENALTIES
Section, sub-section, clause or proviso Subject Fine or imprisonment which may be imposed (Rs.) Daily fine which may be imposed
1 2 3 4
Section 10, Sub-Section (1) Use for non-domestic purpose of water supplied for domesticpurpose 1000 100
Section 13, Sub-Section (1) Prohibition to occupy new premises without arrangement forwater supply 2000 100
Section 13, Sub-Section (2) Non-complaince with requisition to take water supply 1000 100
Section 15, Sub-Section (5) Failure to give notice of intention to make addition etc. tobuilding 5000 100
Section 19, Sub-Section (1) Water or misuse of water 2000 500
Section 19, Sub-Section (1) Laying of water pipe, etc. in a position where the same may beinjured or water therein polluted 2000 100
Section 19, Sub-Section (3) Non-removal of private On-Line Booster Confiscation+ 2000 for Confiscation repetition
Section 20, Sub-Section (1) Denying permission to enter the premises to inspectwater/sewer line 1000 200
Section 20, Sub-Section (3) Construction of latrines/septic tanks in a position wherepipes may be injured or water therein polluted 2000 100
Section 24 Failure to comply with requisition to render wells, publichydrants etc. safe 1000 100
Section 32 Private drains not to be connected with public drain withoutnotice 1000 200
Section 32, proviso (a) Non-compliance with direction to limit the discharge fromprivate drains into certain areas 1000 100
Section 32, proviso (c) Non-compliance with requisition for keeping sewage and rainwater drains distinct 1000  
Section 33, Sub-Section (1) Non-compliance with requisition for drainage of undrainedpremises 500 200
Section 33, Sub-Section (2)(b) Non-compliance with requisition to close remove or divert apipe or drain 500 100
Section 34, Sub-Section (1) Erection/ occupation of new premises without drains 10,000 -
Section 34, Sub-Section (2) Non-compliance with requisition of maintenance of drainageworks for any group or block of premises 1000 100
Section 35, Sub-Section (3) Execution of work by a person other than a licensed plumber 2000 -
Section 35, Sub-Section (3)(e) Licensed plumbers not to demand more than the chargesprescribed 1000 -
Section 35, Sub-Section (4) Licensed plumbers not to contravence bye-laws or execute workcarelessly of negligently etc. 1000 -
Section 35, Sub-Section (5) Failure to furnish when required, name of licensed plumberemployed 1000 -
Section 76, Sub-Section (1) Failure to give notice of intention to erect a building 5000 100
Section 79, Sub-Section (3) Allowing filth & garbage to flow in drains 5000 100
Section 80, clause (a) Preventing the Board - or any person authorised in this behalffrom exercising his powers of entry etc. 1000 -
Section 80, clause (b) Injury to, or interference with free flow of contents ofpublic drain or drains communicating with public drain 2000 100
Section 80, clause (c) (i) Un-authorised tampering with water mains (a) 500(Domestic use) 200
(b) 1000(Non-domestic 200
(c) 2000(Industrial use) 200
(d) 5000(Ice Factories) 200
(ii) For making unauthorised sewer connection (a) 200(Domestic) -
(b) 1000(Non-domestic) 200
(c) 5000(Industrial) 500
(iii) For unauthorised connection with sewer drain 1000  
Section 81, Sub-Section (1) Non-removal of unauthorised encroachment over Board's waterline/sewer line/ drainage works 2000 100
Section 84 Obstruction of services provided by Board 1000 100
Section 101 Connection with water works or drains without writtenpermission 2000 100
Section 107 Obstruction or molestation in execution of works 5000 100