Section 64 in The U.P. Water Supply and Sewerage Act, 1975
64. Recovery of taxes and other sums due.
(1)Any sum due to a Jal Sansthan on account of tax, fee, cost of water, cost of disposal of waste water, the meter-rent, penalty, damage or surcharge under this Act, shall be recoverable as arrears of land revenue.(2)Nothing in sub-section (1) shall affect the power of a Jal Sansthan to cut off in accordance with its bye-laws, the connection of water supply in the event of non-payment by the consumer of any dues referred to in that sub-section.
