Section 132A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Notwithstanding anything contained in Section 132, the Corporation shall, subject to any general or special order which the State Government may make in this regard, levy user charges for the services mentioned in sub-section (2) in the following circumstances, namely : -(a)when it introduces a new system or project for improved service delivery;(b)when a service is improved in terms of service levels.
