(1)Notwithstanding anything contained elsewhere in this Act, the State Regulatory Commission shall perform the following functions, namely: -(a)to determine separately for each municipality the rate at which it can charge for water-supply,(b)to determine separately for each municipality the sewerage charges on the owners of premises for connection of such premises to sewerage mains,(c)to determine separately for each municipality the rate or the principles for determination of the amount of charges for solid waste management,(d)to determine separately for each municipality the rate or the principles for determination of charges for any other services,(e)to set standards for the provision of municipal services in the State including standards relating to quality, continuity and reliability of such services,(f)to suggest avenues for participation of private sector in the provision of municipal services,(g)to ensure a fair deal to the citizens, and(h)to promote competition, efficiency and economy in the activities of the municipalities in the provision of municipal services.
