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State of Uttar Pradesh - Section

Section 60 in The U.P. Water Supply and Sewerage Act, 1975

60. Cost of disposal of waste water.

(1)A Jal Sansthan shall, by notification in the Gazette, fix the cost of disposal of water according to its volume (which shall be such percentage of the volume of total water supplied to the consumer as may be prescribed), and also the minimum cost to be charged in respect of such disposal.
(2)A Jal Sansthan may in lieu of charging the cost of disposal of waste matter according to the basis stated in sub-section (1) accept a fixed sum for a specified period on the basis of expected disposal of waste water during that period.