MADHYA
PRADESH MUNICIPALITY (USER CHARGES FOR WATER SUPPLY, SEWERAGE AND SOLID WASTE
MANAGEMENT SERVICES) RULES, 2020
PREAMBLE
In exercise of the powers conferred by section 433 read with section
132-A of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956)
and section 355 and 356 read with section 127-B of the Madhya Pradesh
Municipalities Act, 1961 (No. 37 of 1961), the State Government, hereby, makes
the following rules, relating to imposition of user charges for Water Supply,
Sewerage and Solid Waste Management Services, namely:-
Rule - 1. Short title, extent and commencement and extent.
(1) These rules may be
called the Madhya Pradesh Municipality (User charges for Water Supply, Sewerage
and Solid Waste Management Services) Rules, 2020;
(2) They shall extend to
all Municipal Corporations, Municipal Councils and Nagar Parishads;
(3) They shall come into
force from the date of their publication in the Madhya Pradesh Gazette.
Rule - 2. Definitions.
(1) In these rules,
unless the context otherwise requires,-
(a) "Act" means
the Madhya Pradesh Municipal Corporation Act, 1956 or the Madhya Pradesh
Municipalities Act, 1961;
(b) "Annexure"
means annexure appended to these rules;
(c) "Bill"
means any consolidated physical or electronic document that raises consolidated
demand of user charges, other fees and surcharge for the services provided by
the Municipality;
(d) "Billing
Cycle" means the period for which the bill is issued;
(e) "Bulk Waste
Generator" means bulk waste generator defined under rule 3(1) (8) of the
Solid Waste Management Rules, 2016 notified by the Central Government or bulk
waste generator notified by the Municipality;
(f) "Construction
and Demolition Waste" means construction and demolition waste defined
under Rule 3(1)(c) of the Construction and Demolition Rules, 2016 notified by
the Central Government;
(g) "Municipality"
means, any Municipal Corporation as constituted under section 7 of the Madhya
Pradesh Municipal Corporation Act, 1956 or any Municipal Council or Nagar
Parishad as constituted under section 5 of the Madhya Pradesh Municipality Act,
1961;
(h) "Municipal
officer" means in case of Municipal Corporation the Municipal Commissioner
or any officer or servant of the Municipal Corporation as authorised by him in
this behalf and in case of Municipal Council and Nagar Parishad the Chief
Municipal Officer or any officer or servant of the relevant Municipal Council
or Nagar Parishad as authorised by him in this behalf;
(i) "Prescribed
Authority" means committee of experts constituted by the State Government
to approve assessed annual expenditure on Water Supply, Sewerage and Solid
Waste management services;
(j) "Public
Place" means any such place open to the use and enjoyment of the public,
whether actually used or enjoyed by the public or not;
(k) "Spot Fine"
means any fee imposed for any act as mentioned in Annexure "2" of
these rules which shall be payable immediately;
(l) "Temporary Water
Connection" means connection given for temporary purpose;
(m) "Unauthorized
Connection" means any connection which has been taken from Water Supply
System or Sewerage System without permission of the municipality and/or without
payment of necessary fee or against the said prescribed provisions;
(n) "User"
means a person who uses services described in section 132-A of the Madhya
Pradesh Municipal Corporation Act, 1956 and section 127- B of the Madhya
Pradesh Municipalities Act, 1961;
(o) "User
Charges" means charges imposed under provisions of section 132-A of the
Madhya Pradesh Municipal Corporation Act, 1956 and section 127-B of the Madhya
Pradesh Municipalities Act, 1961 for 100% percent recovery of expenditure
incurred on Water Supply, Sewerage and Solid Waste Management Services.
(2) The words and
expressions used but not defined in these rules shall have the same meaning as
assigned to them generally or specifically under the Municipal Corporation Act,
1956, Madhya Pradesh Municipalities Act, 1961 and Central Government's notified
Solid Waste Management Rules, 2016 and Construction and Demolition Rules, 2016.
Rule - 3. Determination rates of User Charges for Water Supply, Sewerage and Solid Waste Management Services.
Every Municipality
shall determine rates of User Charges for Water Supply, Sewerage and Solid
Waste Management Services under provisions of section 132-A of the Madhya
Pradesh Municipal Corporation Act, 1956 and section 127-B of the Madhya Pradesh
Municipalities Act, 1961 as per the following:-
(i) based on the actual
expenditure on the items mentioned in rule 4, audited by Local Fund Auditor or
Chartered Accountant, the calculation of user charges for water supply services
shall be done in such manner that annual expenditure incurred on water supply
services can be recovered cent percent.
(ii) based on the audited
actual expenditure on the items mentioned in rule 5, the calculation of user
charges for solid waste management shall be done in such manner that annual
expenditure incurred on solid waste management system can be recovered cent
percent.
(iii) sewerage charges
shall be minimum 60 percent of user charges for water supply services.
(iv) user charges for
Fecal Septage Management shall be minimum 40 percent of user charges for water
supply services:
Provided that the
rates of user charges for water supply, sewerage and solid waste management
services determined by the municipality shall not be less than the minimum rate
assessed to recover the annual expenditure approved by the prescribed
authority:
Provided further that
in relation to above, under special circumstances, the rates of user charges
can be determined by the State Government by general or special order that will
be binding:
Provided also that
under provisions of clause (ii) of sub-section (2) of section 132-A of the
Madhya Pradesh Municipal Corporation Act, 1956 and clause (ii) of sub-section
(2) section 127-B of the Madhya Pradesh Municipalities Act, 1961, in addition
to the user charges, municipality may levy certain percentage of property tax
as additional charges:
Provided also that if
as a result of application of these rules, the prevalent rates of user charges
are increased more than double, then such excess increase shall be applied in
phased manner during next three years in such manner that by the third year the
annual expenditure incurred on the services as per sub clause (i) and (ii)
recovered cent percent.
Note: The calculation
of user charges for water supply services shall be done as per example given in
Annexure 1.
Rule - 4. Items to be considered for determination of expenditure on operations and maintenance of Water supply and Sewerage services.
Every municipality
shall determine annual expenditure on operation and maintenance of water supply
and sewerage services separately by considering following items:-
(i) salary of Employees
and other establishment related expenditure of concerned branch;
(ii) electricity
expenditure;
(iii) (expenditure on
chemical treatment;
(iv) cost of raw water;
(v) annual expenditure on
maintenance of STP, WTP, Intake well, Pump, Pipes, Overhead Tanks and ancillary
machinery;
(vi) expenditure on
operation and maintenance of Tubewell;
(vii) if the municipality
has taken loan for operation and maintenance of services, then annual amount of
repayment of loan;
(viii) transportation
expenditure;
(ix) expenditure on
operation and maintenance in case of public private partnership or outsourcing
of services;
(x) any other expenditure
related to services.
Rule - 5. Items to be considered for determination of expenditure on operation and maintenance of solid waste management services.
Every municipality
shall determine annual expenditure on operation and maintenance of solid waste
management services separately by considering following items.-
(i) salary of employees
and other establishment related expenditure of concerned branch;
(ii) electricity
expenditure;
(iii) expenditure on
chemical treatment;
(iv) if the municipality
has taken loan for operation and maintenance of services, then annual amount of
repayment of loan;
(v) expenditure on
maintenance of machinery;
(vi) expenditure on
collection of solid waste;
(vii) expenditure on
transportation of solid waste
(viii) expenditure on
segregation of solid waste;
(ix) expenditure on disposal
of solid waste;
(x) expenditure on
operation and maintenance in case of public private partnership or outsourcing
of services;
(xi) any other expenditure
related to services.
Rule - 6. Additional Fees and Surcharges.
Every municipality
shall levy following fees and surcharges in addition to the user charges
determined under Rule 3-
(i) registration fee;
(ii) security amount;
(iii) expenditure on Road
cutting and restoration;
(iv) connection fee;
(v) disconnection fee;
(vi) Fee for meter
security;
(vii) meter rent and
maintenance charges;
(viii) meter testing fee;
(ix) surcharge on delayed
payment of user charges;
(x) any other fee to be
determined by the State Government:
Provided that the
State Government may, by general or special orders, in relation to the above,
can determine fee/charges which shall be binding.
Rule - 7. Appointment, Duties and Powers of Prescribed Authority.
The State Government
under provisions of these rules, for approval of annual expenditure assessed by
the municipality on the items mentioned in rule 4 and 5 for the purpose of
calculating user charges, shall constitute a Prescribed Authority meaning a
Committee consisting of five specialists as per the following:-
(1) Relating to Municipal
Corporations - (At State Level)
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(i)
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Commissioner, Directorate of Urban
Administration and Development or Officer nominated by him
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- Chairman
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(ii)
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Concerned Divisional Joint Director,
Local, Fund Auditor
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- Member
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(iii)
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Joint Director (Finance), Directorate
of Urban Administration and Development
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- Member
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(iv)
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Commissioner, Concerned Municipal
Corporation
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- Member
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(v)
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Engineer-in-Chief, Directorate of
Urban Administration and Development
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- Member-Secretary
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(2) Relating to Municipal
Councils/Nagar Parishads:
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(i)
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Concerned Divisional Commissioner or
Officer nominated by him
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- Chairman
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(ii)
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Concerned Divisional Joint Director,
Local Fund Auditor
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- Member
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(iii)
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Joint Director (Finance), Directorate
of Urban Administration and Development
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- Member
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(iv)
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Commissioner, Concerned Municipal
Corporation
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- Member
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(v)
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Concerned Divisional Joint Director,
Directorate of Urban Administration and Development -
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- Member-Secretary
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Information of
assessed annual expenditure on items as mentioned in rule 4 and 5 for water
supply, sewerage, and solid waste management services for the purpose of
calculating user charges, shall be provided to the Committee at least 4 months
before closure of the financial year by the Municipality.
The committee shall
accord approval to the expenditure after examining the information provided by
the municipality.
The committee may
seek additional information from the municipality relating to expenditure on
items mentioned in rule 4 and 5.
The committee shall
approve the expenditure definitely within one month of receipt of above
information from the Municipality by convening meeting as required, the
responsibility of convening the meeting for necessary action within the fixed
time frame shall lie with the member secretary.
The expenditure
approved by the committee as above, shall be the final basis for calculation of
user charges.
Rule - 8. Categorization of Users.
The users shall be
classified into following categories:
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Category
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Description
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A
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Residential Units
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B
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Non-Residential Units
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C
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Industrial Units
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D
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Government and Semi-Government Units:
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Provided that the municipality
can further divide the above categories into sub- categories as per their
requirement.
Rule - 9. Adoption of Resolution by Municipality.
Every municipality
shall by a resolution, at the time of final adoption of the budget estimates
for the next financial year, subject to such limitations and conditions, as may
be prescribed by the State Government in this behalf, in accordance with these
rules under section 132-A of the Municipal Corporation Act, 1956 in case of
municipal corporations and section 127-B of the Municipalities Act, 1961 in
case of Municipal Councils/Nagar Parishads, determine the category wise rates
of user charges, other fees and surcharge related to services:
Provided that in any
financial year rates of user charges/fees cannot be less than the previous
year.
Provided further that
in the year of coming into effect of these rules, the rates of user charges
shall be determined under first proviso to rule 3.
Rule - 10. Procedure in case of Resolution is not adopted.
If in any year the
municipality does not adopt the resolution under rule 9 till 31st March, then
action shall be taken under rule 12 of the Madhya Pradesh Municipalities
(Conduct of Business of the Mayor-in-Council/President-in-Council and Powers
and Functions of the Authorities) Rules, 1998.
Rule - 11. Publication of rates of user charges etc.
On adoption of the
resolution by the municipality under Rule 9, the rates shall be given adequate
publicity for the awareness of the public by the Municipal Officer. The
relevant information shall be published in at least two daily newspapers,
displayed on the notice board of the municipality office, on website and other
places.
Rule - 12. Billing cycle and collection system of user charges.
(1) Every municipality
shall determine the billing cycle and collection system of user charges and
announce system of deposit of user ; charges online or through any agency and
bank branches.
(2) In case any building
or land has mixed use, the user charges for water supply shall be charged at
the highest rate available for said connection.
(3) The bill shall be
raised by the municipality for the actual consumption of water registered by
the meter. Municipality shall raise bills at the rates determined by it for
unmetered connection.
(4) The user shall be
given a rebate for advance payment at the rate as determined by the
municipality for that financial year, but the municipality can give such rebate
only once in a financial year provided the amount of rebate shall not be in
excess of one month's user charges.
Rule - 13. Procedure for Water and Sewerage Connection.
(1) Water Connection:
Permanent Connection User shall submit application for permanent water
connection online or in the concerned office in the prescribed format along
with registration fee. The municipality after examining the application may
sanction the connection and inform the applicant to deposit the amount as
mentioned in rule 3 and 6. After deposit the said amount the connection shall
be given as soon as possible and within the prescribed period.
Temporary Connection:
(i) User shall submit
application for temporary water connection online or in the concerned office in
the prescribed format along with registration fee. The municipality after
examining the application may sanction the connection and inform the applicant
to deposit the amount as mentioned in rule 3 and 6. After deposit the said
amount the connection shall be given as soon as possible and within the
prescribed period.
(ii) Temporary connection
shall be given for a period not exceeding three months at a time, and may
extended from time to time with payment of renewal fee upto a maximum period of
one year.
(iii) The applicant shall
deposit one-time user charges and connection fee for temporary connection at
the time of approval of the connection.
(iv) The temporary
connection shall be disconnected immediately after expiry of sanctioned period
at the expense of the user.
(2) Sewerage Connection:
User shall submit application for sewerage connection online or in the
concerned office in the prescribed format along with registration fee. The
municipality after examining the application may sanction the connection and
inform the applicant to deposit the amount as mentioned in rule 3 and 6. After
deposit of the said amount the connection shall be given within the prescribed
period.
(3) Sanction of
Connection: The decision on the application for water sewerage connection and
process of providing connection by the municipality shall be completed within
the time limit prescribed in Madhya Pradesh Lok Seva Guarantee Adhiniyam, 2010
(No. 24 of 2010) and other relevant provisions. The municipality shall inform
the applicant within the prescribed time limit, in case the connection cannot
be sanctioned due to technical or other reasons. The applicant can submit fresh
application after removing the shortcomings if the grounds for rejections are
other than technical.
(4) Regularization of
unauthorized water connection: On detecting any unauthorized water connection,
the user shall be issued notice immediately by the municipality for
regularization. Within three months of issuing notice, on the request of the
user, the said connection if technically feasible, shall be regularized after
deposit of connection fee that will be ten percent more than the prescribed
fee:
Provided that even
after issue of notice by the municipality if the user does not initiate process
of regularization, then the water supply shall be disconnected by the
municipality and six months user charges shall be imposed as penalty and
recovery shall be initiated along with other actions under relevant provisions
of the Act.
Rule - 14. Provisions for Meters.
(1) As far as possible,
the municipality shall ensure that meters are installed at every water
connection and bills are raised based on actual consumption measured by the
meter.
(2) User shall be
responsible for safety of water meter installed by the municipality. In case of
theft of the meter or damage to the meter, municipality shall recover cost of
meter from the user and shall install new meter on the expense of the user.
(3) The meter shall be
installed at a place from where reading can be taken easily.
(4) In case it is not
possible to take reading, then the amount shall be payable on average of three
previous bills.
(5) The testing of meter
shall be carried out on advance payment of testing charges by the user. If the
meter is found to be defective, the testing fee deposited shall be adjusted in
the next bill.
(6) During inspection, if
meter is found to be non-working, the municipality shall have the right to
charge average user charges for that period.
Rule - 15. Spot fine on violation of SWM rules.
(1) On violation of or
failure to comply with any of the provisions of SWM rules or these rules,
minimum spot fine as mentioned in Annexure-2 to these rules, shall be payable
by any person/group/ organization/institution etc.
(2) The municipal
officer, with approval of the MIC/PIC shall designate an officer for imposing
fine as mentioned in Annexure-2. The designated officer shall collect amount of
spot fine under the rules.
(3) In case spot fine is
not paid on the spot as per Annexure- 2 necessary action shall be taken under
relevant provisions of the Act.
Rule - 16. Miscellaneous.
In case of any doubt
or difficulty in interpretation or execution of these rules, the matter shall
be placed before the Municipal Officer, whose decision thereon shall be final
in that matter.
ANNEXURE-1
(See
Rule 3)
Example
of Determination of User Charges of Water Supply and Sewerage Services
Procedure for
determining rates of user charges for the financial year 2021-22
(1) User Charges for
Volumetric Water Supply
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A
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=
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Audited expenditure during financial
year 2019-20 on all the relevant items mentioned in Rule 4 and duly approved
by the Prescribed Authority.
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B
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=
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Quantity of total water
supplied (in kilolitres) to the metered connections by Municipality for the
financial year 2019-20.
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C
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=
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Per Kilolitre expenditure for
the financial year 2019-20 = A/B
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D
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=
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Per Kilolitre expenditure for
the financial year 2020-21 = C+ 5% of C
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E
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=
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Per Kilolitre expenditure for
the financial year 2021-22= D+ 5% of D
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(2) User Charges for
Non-Volumetric Water Supply
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A
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=
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Audited expenditure during
financial year 2019-20 on all the relevant items mentioned in Rule 4 and duly
approved by the Prescribed Authority.
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B
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=
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Total number of un-metered
connections in the Municipality during the financial year 2019-20.
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C
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=
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Per user annual expenditure for
the financial year 2019-20 = A/B
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D
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=
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Per user annual expenditure for
the financial year 2020-21= C+ 5% of C
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E
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=
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Per user expenditure for the
financial year 2021-22= D+ 5% of D
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Rates
of User Charges for the year 2021-22
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Category
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Description
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Minimum Rates of User Charges
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Volumetric (Per Kilolitre)
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Fixed
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A
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Residential Units
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Equal to £
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Equal to E
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B
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Non-Residential Units
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Ex 1.50
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E x 1.50
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C
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Industrial Units
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E x 2.00
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E x 2.00
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D
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Government and Semi Government Units
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Equal to E
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Equal to E 1
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In case there are
metered and un-metered connections in any municipality the calculation of user
charges for the relevant consumers shall done separately as per 1 and 2 above.
Related to Bulk
Connections: Rates of User Charges for bulk connections shall be determined by
the Municipality by considering ferrule size and water supplied.
ANNEXURE- 2
(see
rule 15)
Spot
Fine
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S. No.
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Activity
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Fine (for each violation in Rs.)
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Municipal Corporations
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-
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With population of more than 10 Lacs
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With population of less than 10 (Lacs
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Municipal Nagar Councils Parishad
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1
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Dumping of Solid waste, littering,
spitting urinating in open, open defecation, burning of solid waste or any
other activity that affects cleanliness of citizens or environmental health
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1000
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500
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200
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100
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2
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Non segregation of solid waste at the
source, not handing over garbage to collector, throwing garbage in open, or
burning of garbage by the bulk solid waste generator according to Solid Waste
Management Rules, 2016 (Per day)
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1000
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500
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..............
300
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100
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3
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Non segregation of solid waste at the
source, not handing over garbage to collector, throwing garbage in open, or
burning of garbage by other than bulk solid waste generator according to
Solid Waste Management Rules, 2016 (Per day)
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500
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200.
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100
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50
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4
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Dumping non bio-degradabic solid
waste, biomedical waste, e-waste and sanitary waste in open or not handing
over to collector. (Per Day)
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500
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200
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100
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50
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5
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Violation of non- standardized
plastic banned under Plastic Waste Management Rules, 2016
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500
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250
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200
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200
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6
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Dumping of Construction and
Demolition Waste in the residential or commercial areas, public places or on
roads in colonies within the city limits
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1000 and actual cost of removal
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500 and actual cost of removal
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300 and actual cost of removal
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200 and actual cost of removal
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7
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Dumping of fish, poultry, slaughter
house by non-residential institution in open or community dumping ground.
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1500
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1000
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800
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500
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8
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On persons disposing animal excreta
in open or not cleaning
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500
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500
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500
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200
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9
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Dumping of solid waste in City's
scenic spots. parks, and tourists places by small shopkeeper and cart
venders.
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500
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300
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250
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100
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13
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Interfering or damaging the water
supply system
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in addition to recovery of damages
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1000
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750
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500
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250
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14
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Interfering or damaging the sewerage
system
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in addition to recovery of damages
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1000
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750
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500
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250
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