Section 36 in Maharashtra Jeevan Authority Act, 1976
36. Cost of disposal of waste water.
(1)[the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, by notification in the Official Gazette, fix the cost of disposal of waste water according to its volume (which may 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)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, in lieu of charging the cost of disposal of waste water according to the basis stated in sub-section (1), accept from any consumer a fixed sum for a specified period on the basis of expected disposal of waste water during that period.
