In exercise of the powers conferred by section 43
of the Sikkim Water Supply and water Tax, 1986 (8 of 1986), the State
Government hereby makes the following rules to amend he Sikkim Water Supply
Rules, 1990, namely ; (1) These rules may be called the Sikkim Water Supply (Amendment) Rules,
1998. (2) They shall extend to the whole of Sikkim. (3) They shall come into force from the date of their publication in the
Official Gazette. In the Sikkim Water Supply Rules, 1990,
(hereinafter referred to as the Said rules), in rule 11 ; for sub-rule (1), the following sub-rule shall be
substituted, namely ;- (1) For each dwelling unit where meter is not provided, charges of water
consumed shall be twenty-one rupees per month upto first three taps,
thereafter, one rupee fifty paise per additional tap upto 15 (fifteen) taps.
Beyond 18 (eighteen) taps, the charges shall be at the rate of two rupees and
fifty paise per tap per month, irrespective of number of users and taps; (2) after sub-rule (1) as so substituted, the following sub-rules shall be
inserted, namely ; (2) Where meter has been provided, water
consumption charges shall be two rupees per 1000 litres for the first 30,000
litres consumed, two rupees fifty paise per 1000 litres for additional quantity
of water consumed from 30,000 litres to 60,000 litres. From 60,000 litres to
90,000, litres, rupees three per 1000 litres and beyond 90,000, the charges
shall be rupees three and fifty paise per 1000 litres. The cost of installation
of meter and maintenance of the same shall be borne by the consumer itself. In the said rules, for rule 13, the following shall
be substituted, namely "13. Where the Department is satisfied that the
quantity of water required by a consumer is such that the existing supply line
to his premises is not sufficient, the Department may, on receipt of a request
in writing from the consumer for enhancement of his supply line, and on payment
of requisite charges for such connection allow increase in size of the supply
line, in which case the consumer shall pay an additional sum per month as
specified below, the unit area being equivalent to area of a half inch 15(mm)
diameter pipe ; In the said rules, after rule 21, the following
rule shall be added, namely ; "22. Water
Tax levied in the bazaar of Sikkim:-Water Tax shall be levied a rate of five
rupees per month per shop here water is drawn from a common bye and ten rupees
for shop which have individual water connection for their premises the
following bazars of Sikkim, namely ; (1) Gyalshing Bazar (2) Jorethang Bazar (3) Rangpo Bazar (4) Namchi Bazar (5) Mangan Bazar (6) Melli Bazar (7) Singtam Bazar (8) Ranipool Bazar.SIKKIM WATER SUPPLY (AMENDMENT)
RULES, 1998
PREAMBLE