Section 135 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
135. Council may sell surplus water for use outside municipal area.
- Nothing in section 132 shall preclude a Council to contract with any person to supply for use beyond the municipal area any quantity of water belonging to it but not required by it, at such rates and on such conditions as it may think fit:Provided that, such rate shall be in no case lower than the rate chargeable for water supplied for similar purposes within the municipal area.(3)[ Tolls] [The sub-heading was substituted for the sub-heading '(3) Octroi and Tolls' by Maharashtra 31 of 1999, Section 5.]
