(1)The Municipality shall levy sewerage charges on the owners of premises for connection of premises to sewerage mains at such rate, as the Government may, from time to time fix(2)Where the owner of any premises in a locality where sewer is laid by the municipality has not taken connection from the sewerage mains, he shall be liable to pay a sewerage cess at such rate, as the Government may, from time to time, fix:Provided that where the owner fails to pay the sewerage cess, the sewerage cess shall be realised from the occupier and the occupier shall been entitled to recover the amount from the owner.(3)The connection of premises to sewerage mains shall be provided within a period of one month from the date of the receipt of the application from the owner of the premises.(4)The charges received by the Municipality from the owner of the occupier, for connecting the premises to sewerage mains shall be spent only for the works relating to the sewerage system.
