Preamble
Himachal Pradesh Water Supply (Amendment) Act, 1978*
| [Himachal Pradesh Act No. 18 of 1978]1 | [26th April, 1978] |
An Act to amend the Himachal Pradesh Water Supply Act, 1968 (Act No. 8 of 1968).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-ninth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Water Supply (Amendment) Act, 1978.
(2) It shall be deemed to have come into force with effect from the 1st day of April, 1978.
Section 2. Amendment of section 5
2. Amendment of section 5.- In section 5 of the Himachal Pradesh Water Supply Act, 1968 (hereinafter called the principal Act), the following amendments shall be made, namely:-
(a) for the existing first proviso to sub-section (1), the following proviso shall be substituted:-
"Provided that the water rate-
(i) in urban areas shall not exceed Rs. 1.20 per thousand gallons of water for domestic use and Rs. 2 per thousand gallons for commercial use;
(ii) in rural areas shall not exceed Re. 1 per month per family, if the water is taken from public hydrants; and in case of private water taps shall be Rs. 3 for one tap and Re. 1 for each additional tap;
(iii) in the areas declared as tribal areas, shall not exceed half of the water rate chargeable in rural areas, as the case may be:"
(b) sub-section (2) shall be omitted; and
(c) existing sub-sections (3) and (4) shall be renumbered as sub-sections (2) and (3) respectively.
Section 3. Amendment of section 11
3. Amendment of section 11.- In sub-section (2) of section II of the principal Act,-
(a) after the sign occurring at the end of clause (b) the word "and" shall be inserted;
(b) clauses (c) and (d) shall be omitted; and
(c) existing clause (e) shall be re-numbered as clause (c).