Section 132 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
132. Fixed charges and agreements for payment in lieu of special water tax.
- A Council may, instead of imposing a special water tax at normal rates, in individual cases, fix rates for supply of water by measurement, or arrange with any person on his application to supply on payment, periodical or otherwise, water belonging to the Council, in such quantities or for such purposes, whether domestic or otherwise, on such terms and subject to such conditions as it shall fix by agreement with such person:Provided that -(a)the meters, connection pipes and all other works necessary for and incidental to such supply, and all repairs, extensions and alterations of such works shall be under the control of the Council and the expense thereof shall, so far as is not inconsistent with the rules or bye-laws, be defrayed by the persons liable for the charges or payments fixed in respect of such supply; and(b)such supply of water shall be and shall be deemed to have been granted, subject to all such conditions as to the limits or stoppage thereof and as to the prevention of waste or misuse, as are prescribed in the bye-laws for the time being in force.
