Andhra Pradesh Municipalities (Second Amendment) Act, 1999*
| [Andhra Pradesh Act No. 6 of 1999] | [25th March, 1999] |
An Act Further to Amend the Andhra Pradesh Municipalities Act, 1965
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fiftieth Year of the Republic of India as follow:-
* Received the assent of the Governor on the 25-3-1999. For statement of objects and reasons please see the Andhra Pradesh Gazelle, Part IV-A, Extraordinary, dt. 26-11-1998 at page 3.
The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 25th March, 1999 and the said assent is hereby first published on the 30th March, 1999 in the Andhra Pradesh Gazette for general information:-
STATEMENT OF OBJECTS AND REASONS
Section 142 of the Andhra Pradesh Municipalities Act, 1965 empowers the Government to direct to Municipal Council to levy and collect the pipe-line service charge from the owner or occupier of a building of any category specified in clause (a) of sub-section (2) of section 141 to defray towards the capital cost of pipe-line service works and the operation and maintenance of pipe-line system from time to time. But there is no similar provision in the act to enable the Municipal Council to levy and collect such pipe-line charges from the owners of occupiers of the building for having connection with underground drainage system.
To achieve the above object in view, the Government have therfore, decided to amend the Andhra Pradesh Municipalities Act, 1965 in Council Resolution No. 159/98, suitably.
As the Legislative Assembly of the State was not the in session having been prorogued and as it has been decided to give effect to the above decision immediately, the Andhra Pradesh Municipalities (Amendment) Ordinance, 1998 (A.P. Ordinance No. 4 of 1998) has been promulgated by the Governor on the 12th June, 1998 and in order to have continuity of law the Andhra Pradesh Municipalities (Second Amendment) Ordinance, 1998 (A.P. Ordinance No. 6 of 1998) has been promulgated by the Governor on the 3rd September, 1998.
This Bill seeks to replied the said Ordinance.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Municipalities (Second Amendment) Act, 1999.
(2) It shall be deemed to have come into force with effect from the 19th June, 1998.
2. Insertion of section 147A.- In the Andhra Pradesh Municipalities Act, 1965 (Act VII of 1965), after section 147, the following shall be inserted, namely:-
147A. "Acceptance of contributions towards the capital cost of underground drainage.- The Government may, by notification direct the council to levy and collect pipe-line service charges from every owner or occupier of a premises, to which underground drainage connection has been given at such rate as may be prescribed to the different categories specified therein to defray the capital cost of sewerage and sewage treatment works undertaken by the council and the operation and maintenance of the sewerage system from time to time:
Provided that no such charges shall be levied on the owner or occupier of any premises situated in the areas which axe not served by the sewerage system by the Council.".
3. Repeal of Ordinances 4 and 6 of 1998.- The Andhra Pradesh Municipalities (Amendment) Ordinance, 1998 and the Andhra Pradesh Municipalities (Second Amendment) Ordinance, 1998 are hereby repealed.