Section 90 in The Gujarat Municipalities Act, 1963
90. Analysis and inspection of water supplied through pipes.
- If any municipality supplies water through pipes, it shall take such steps, at such intervals, and on payment of such fees, as may be determined by a general or special order made by the State Government to ascertain the condition of the water so supplied, by inspection and analysis at a laboratory approved by the State Government in that behalf:Provided that the State Government may, by notification in the Official Gazette exempt any municipality from the provisions of this section.
