Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1998*
| [Tamil Nadu Act No. 49 of 1998] | [22nd December, 1998] |
An Act further to amend the Chennai Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd December, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1998.
(2) It shall be deemed to have come into force on the 8th day of October, 1998.
2. Amendment of section 6.- In section 6 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu ??? of 1978) (hereinafter referred to as the principal Act), in sub-section (2) after clause (xii), the following clause shall be inserted, namely:-
"(xii-a) to collect infrastructure development charges from the applicant builder or developer of such multistoreyed building or special building as, may be prescribed for the provision of adequate water supply or sewerage:"
3. Amendment of section 81.- In section 81 of the principal Act, in sub-section (2) after clause (j) the following clause shall be inserted namely:-
"(jj) the manner of and the basis on which the infrastructure development charges shall be collected".
4. Repeal and savings.- (1) The Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Ordinance, 1998, is hereby repealed.
(2) Notwithstanding such repeal, anything done of any action taken under the principal Act, be amended by the said Ordinance shall be ??? to have been done or taken under the principal Act, as amended by this Act.