38. Relinquishment of services subject to the control of the Government.
(1)The Board may, subject to the sanction of Government and subject to such conditions as may be prescribed -(a)enter into an agreement relinquishing the performance of any of the services specified in Clauses (a) and (e) of Sub-section (1) of Section 35 to an approved person; or(b)enter into an agreement accepting a liability greater or less than that imposed on the Board by Sub-section (1) of Section 37.(2)Every agreement entered into under this section shall be in writing and signed by or on behalf of the parties concerned.(3)No person to whom the performance of any service is relinquished under Sub-section (1) shall charge or recover for such service any sum in excess of the amount leviable if such service had been performed by the Board.(4)Notwithstanding such relinquishment, the Board may charge dues according to the scales laid down in Sections 70, 71 and 72 for the use of its works or appliances or for other services connected with that which has been relinquished without thereby incurring any liability under Section 37.
