The SIKKIM WATER SUPPLY AND WATER TAX ACT, 1986

GC\iFRr\P4fNT
SIKK M
EXTRAORDINARY
PUBLISHED SY AUTI{ORITY
G AZETTE
No, 104 Gangtok, Mnrrday, Septernber 15, 1986.
No.8/LD/S6
COVERNMENT OIT SIKKIM
LAW DEPARTMENT
GANGTOK
NOTTI T('A'I]O\
Datcd lbe 8th Scprerubcr, t986.
The following Act of the Silkim I cgislative r\ssenbJy lrrvirg received the assent of the
Governor on the 6th day of Septenrber, i986.ishereby published for general information:-
TFIE SIKKIM WATEI{ SUPPLY AND W,{'IER TAX ACT, 1986.
( ACT NO. 8 0Ir 1986 )
AN
ACT
to provide for regulalion olthe supply of$,ater. r'ealisation of charges for supply
ofivater a11d tax on waler and for natters colnected therewith or iocidental
ihcreto.
Be it cnactod by the Legislature of Sikkim in the Thirty-seventh Year
ol rhe Rcpubiic ol lrrdi: "" follows:-
1. (1) This Act may be called the Sikkim Water Supply and Water Tax shatt title, extent
Aar, 1986. nd connencehenL
(2) It extends to the whole of Sikkirn.
(l) It ,hall come inro force on such dare. as the Srcre Corernmerri may,
bv notihcaLion il] the Official Cazctte. aoooint and differeo( dates
niay be appoinred for different ateas ind'fot difierenr provjsions of
this l\ct'
2, In this Act, unless the context orherwise reqlires,' Definitla t.
(i) 'area' means the area declared by Government by notiflcation to
be an arca for the purposes of this Act;
(ii) 'Governn]ent nrajn' meads the water pipe lines owned and
mailit.rincd by the Govcro meilt;
(iii) 'Consunrdr's ai[' neals rvirto! pipe li]1es which connect
Govelnirent main wiih the coirsurncr's piemises and includes
service pipe and intemal pluurbing lines of the consumer's
plEmlses;
(iv)'Competent authority' means the Chief Engineer-cum-Secretary,
Buildings. Public Ilealth Ergineeling and l{ousiflg Depart-
n]ent ofthe GovernDeut or any olher olicer authodsed by him
in this behalf;
2
/\,,cor._nter.mea- dl]V
supply fionr ,lr. c^,.1,Lii,ll Pe.ir:i rh' leircllr of-n) urler
f\i. norihc?rion. rehns,iGazelie. notification publisherl in the Ofhcial
rvlt) .notihed ordet.. tneans
cazette: gny or.der published in the Oflicisl
(vl1t) 'occrpier, in relation to any pren.lises, nleans _(" anl per'ott itt occ,,u:rron or,r,. n 
"l i.., or farr thereol.p'r)iI'g or liJl"le " lLl lll'.":he o\r'ner in recpecr orsuchpreI.i\e( ^r p:rn ot tile prc.ni(C-,.
(b) ..n o'r|er \\ho:c ir oLc-p, ri, rr olrhe pre,ni."..(c) .r lenart ollhe prerriseo uho,. 
"_" n,p,i"J-t:oir-p"yn,.n, ot
.j :r licerr,ec uho iq i. occ. pr.ion oIrhe prerrrisc,:lrrdle\ en1 per.un r"ho .. .iaoi. ro i,) -..;.;t; ;;. ,r,.,,1*..,';r,respect of usc afld .j
,ir, .orrner. ir ;"",i"; ;;'-;::l,.lr' 
n orIl'1c r':e-,i5e5:
cc.rc, rhe re,i oi rh. .l',j 1 ""*' r'r'' .rr' rll. l er\or' \\ ho re-
..".i;.'i;. ;;,;i# ti; ll;;',|::'.'il:i."iI j1:,.::,lii f;,::ll** :G) ar.r .gent or t(ts1ee, q iro 
'cceives ,*[;;;,';; ;il]f ;;;.ownel;
u i,,i,;:!ili 
onlJ,1liiii"l.1'".I.1: 
t':: le ,e rr or. .rr i5 e.1Lru.led
;,:;;i";ifi;","*rJl or crr) prenrr(es cle\ oted to retr.gious
fc) a receiver or fltaitare
lenr iuri'dicrion,.-hL:lf:;n':d by irr) cour[ of conoe-
tigiti;,i il;";ili #ve lre chirrse of' o'to exercise ihe
,d, i morrsasee,n-n".*,rl::fit't'l the 'aiJ pretni:cs: and
(x) ,prescrjbed, means piescr.ibed by the.nrles ,1adc under this Acr;(xir 'connection point. llenns I
.. joincd *i,1, il":".i11i.,,1i,1. j'r:li' "u'= curcrp11s111 n.r1n' 't
(xii, 'water works.trteans c lxk*h"rh"r.or"rJ-Ji n;e;".i l:irl:lc cr\nir. cl.reln. ranl. duct.
h),1.;;i. ;;;;,;;yuPi;rr;rurr.. rrrarl' r'rile! cur\cns encina
Usec t.'r 5rpp,ynp *n,.,. '"Idi"4 n''hiIc lor 't'prlrtiiiE oi
:ll:JF;, " 
;; "'li i 
j*, :' i;'"'3:' Jl'f,',i:,', ;,i l,i::,,,;'[fl :';:-"'',;i 
;':i,l'l:; Ji.'ll;ll;,3:,,l:l-"' 
corrsL rrrcr rxa in sta rrins rro,r
,pr,j,he p"lnj'i; ."tje':.1:11 Jotnc .the'Corerrttnenimain'
rnrLalled ' "rll\ul'lel n attt uhere water metel i.
(l) The. Goverlment may Droliduholesome uatcr foi pi,ujl.. i"1i^Lll^ile-a w,tb a.water suppiy of
po ;es sui'iecr r",;i irir,liv "i*iiiJnrercra 
l dofl eslic and orhli pur'
(2) For the purposc of 5uch luDnlv rhF r.:^, -.,...^-. -, ,,
conslrucled or mdintained 
'''b[ 'll:"S:'^1lll^ent 
<ha]l cause to be
n 
.,r,nur 
.r."i iiiii;i;;;,.#ii,li_;',J,l,tll, "iolt{. ?i, iiiii,i"ir,
,'il",,,_:-,-,^._lfe"suTpryolqatcrtorrl.rrcsric.l-rrr.losrc 
undcr this Actrneans sUpfily lor il y put.nose el
,ar rn,' rn) .radc, nrrnuhcrrrr.e:: ;jl:::.1"-'"' 
nrtncll:-
lbl I", .r"19.:r, or for. pur.poses of irrigatloi,(c. for br,ilding pLrrposes includirg conslrucrion of rrr""t.lo' lo.r Iountoins. swjrnm,np pool(. prroiic fo,f,) or-r^,r1.,", r", ,.,ornamcntdr or nrech.Lnicai prrpore.. - ur rur :l]
3
(e) for aninals, where they are kept for sale or. hire or for the saieof tlrcir produce,
(f) lor tl)e consumptroD cnd use at a restaurant or by inlnates ofahote. borrii69l6;.e o. re.id"rrr,oi ciJb. "'"' ' '" '''"',gl [or.tl]c cot .r.nt11ti^ rrd u.e h1 1e,.sons resol'tirr! the lhealresand cinernas
(h) for watet.ing streels. ol.
(i) Ior washing velicles where thcy are kept for sale or hire.4. No person shall, use or allow to be used wateruupply ,un"tiorrd fo, ur"for dom€stic pulposcs or tor any other p"rp"ii -JiJi,it" *itii"tj]'"'#'u"r,approval of the co rpetent authority.
5. fl An :r1'l.licrriurr I,,r .rpp11 ut wtler sholl bc urade jn the frercnbedIori ar Lt <hrlr bc add e.5ed lo thc cornletenr ..if,oiiv .iij-,noff:p-ecil rhc.11. ,Tos( Io- \^hich .uppty 
"i ;"i.; i,-;e;',iii.j"rla ,r,.qu.jntrlJ ol v._re, lbr,ucn l..r.po.e.,J 'll-e co,.:f'.tcrt lL rhoriry rlto). oF rcceiDt olan application. allowrot)nc.rnr ro Ll\e v. ler tor n. rno,es othcr than doFriilic purposes onexecution ofa deed ty thi applrcatlr ln the prescribed form andmanller:
7. (l) Th^e-competent authodty may cut off the water supply from any. protlt1ses"-
fa) ifany fee, rental) cost of tvater_ or any charge or olher sunl dueunder tbis Ac[ i! not pard by lhe consJmer witbin the period ofIifreen days afrer reccipi 
"i; i;iI i;; il;';;;il;i *' *"'
ah. a.frer rhe rcceipr of .r \^ rittcu. notjce fl.otn the compelent autbo.rir) i.eqrir-c bi.r ro refrain f.on i"',i"-i"g,"it.-"inl'u*",colrtinues to use the water or peruits rhe ""rfi" i"- rr" ,iria i"corrtravcurion ol rhe prorisioni ollhis Acr oi iny-.rfe." maCethcr e]lnder' nr
,cr il lhe con( riner Llar,,!cr or cau\e-s to be damaged thc uater-lCIer Or irn) connectton pipe or ferrule": or. -
(d) jl the consurrer reluses ro adrnit any offcer, or bis employee, of
ll: !-l:".ll,l:^. gllyaurhoriscd birhe a;;n;r.-;; ,iiir.,,,iy i^Ijr\ r,crr I lro LDe prelnl5cs\\hlcir he propo.es to errterfor-the
provided thar the coDrpetent aulhorjty may Nithdraw such\Lr.\lriy I any rir.te i[ it con_,tdcrs necesrcry j,] to do jn or.der to
- ,rainlrin rumcienr suf,ply ofwrrer Tor do,r'.";; i;rp*";. "'-
(3) The_ srpply of water for.the plrrposes of watering)awns and gardensshall bc made or1 meter: basis or il such other rninner unJ o_"o 
-puy_
ment of such charges as the cornpetent *,tti"i;f i!'a"iiin]i,i..(4) No person shall, without the prcrious written perm;ssion oftlecorrpetent authorit\,. use water supply under ihis ,{."i ioi u"v"'pu"pose othcr than thai ior which it, ,ii i, 'rir"t.iiila. '
6. (11 -)o o$rcr or,lcc-nier of arl p|crnise. to uhich \raler is suoolied bv tuahibition at wanrrlc L,(rv(r-nrtellt \najt cll.j\e or.utler an) waler to be qiifed, oi. tageol"atei.crusc or sufler rhe ser.vice pipe, rap, ottreL htting-oL "ivoit'""iii"t"a
rhere,^,lh 1o rern.,ir, o,rl ojrep:ir.o r. 1o 
"au..-rlrlrge;i;;i;;:'"r2' \h;11lf9rurnpereni aulltorirJ ha. r..e.on lo belie!e rhar a, a resutrol oelcct ln lnC :ervrcc nI\e. iap. olher ltring Or uOrk COnDectedrhcrervirh. r,. rcr.i. beins urasrcd. ir ma). bJ a iriir", noil"". iiiri..rre cori\utner ro lepilr 4nd ntJkc gooJ the delecr wirhin sucb iimeas lnay be specified il] sueh notice.
(3) If^such.repair is no1 carried oLt wilhin the tinte specified in the notice
::l:lii! ,9 in (r 1.\ecrio,r,ri,. lhe cnnrperenl ur,h.ii,v ,ov,''"iiirorrIlcruolce tn Jn\ aCtron uhr.h^ m1) he taken agairsi rhe-COnSUmerunocr auy othe; pro\ j.iun: ol'rhii ecr. ."rr. ,r?l- 
"p#io't iluo.an.l recover the cost of.uch repair fiorn the consum;r.
Woter suppl; lordantestic turroses not
Sutply of wotet farpuryases othet than
water uply, '
Di.trysal af applica-
Expenses ri connec"
4
purposes of executilg tny wot.k or plircj1]g oI relnoving aDyapparalus or ol making any ex.winariorr oi ir.rui,:l i"o'c6nr.otio1.r wirh rhe water sulp1y ol pr.. "nti ,rny iiiJfl"imiJ. 
". 
rr;,ernployee, lrom executiog'cr1 $ ork or pl;;iug-;; r.'."ouing urryapparatlrs or making such other erarniriation "or inqriiy; o,(e) if thc servicc DjDe or. l' 
i r," ii.,. i a ; rE J ;o " i ii.',.?,?"l i,l,]'[; il,,,J&.."i :i,lh:"i:::iigment ^duly authorised in rhjs belialt -or 
by liii irplot"-, to t"out of repair to such dn_ extenr u, ,o "urr"iriiiug" iii"rtoIll:-ration of water and jnniediete pr"u"niioi- 'ih"ieof t.necessary; or
f ,lthc cor.unr.r (dl,\e:.or dJ.o\{! ro be c-u..d the serrice prpeor any tap or othei fitLing:,or work connecte<l iI;,;irh']" l,placeJ. remorcd., repaired ,,r o,t,er",." lii",i.ri"cl"'*irh rnconlrd\entton ot rt"e fro\ici.ns ol thi5 n rr or the rules m dethcreunder; or
(9, ir l'5 r.ea.on ot l(..(age lr lhc.et\ice T fc cr in) lap or olherfirring or uork. dcrrrigc i:, t".ur.ed ro i prl lic.rricr ^1 3n, pnvate or public propety and inrnediate pr"oel,iion 'ttiereof 
;snecessary.
(2 
-N9 i.llof raken ..nCer.,or:n pur.-.arce ( i.-hi,.ccrion sh"ll reliereit per.ol] I otn any pe.ilt\ or l."bilrtl \\hich bc nra) lrre othinriserncurred under rhe o'.,,vi.:ons ol lbi; Acr or rlc iulci n.Ji,f,.r.
u nder.
rJr Thc co rpcrerrt a.urboriry nra) orcler rctonrrecLion ot sltff,l) ol uJterdl)connected urrder .uh .ccrion l on layment ol ruch' cliarees andon such terms and conditions as may bi prescritiO----' '"*.-
l;^].h"_-::_i!"lsl,aurholir) nra.). 
^on rrce.pr of rn,pfticalion by rhe orrner
-9]^1r,)_ ?i"-,1]::: rn,rbe pre,cribcd lorm rnd n.anrci cnd on eiccuiior ofa
_"-.^: ,]l-,i-.lr1r.!i,?eo rorm. arra pe lcr-.upply of ualer tronr rhe Corern_rrenl n'ta,r or drstl.lbutron ptpe to l)in" for donre.tic purposcs 61 161-6,1.ra,nrrrpo\es n 5uch oudnriries a. ir n.ry deerr_re. sonable.'anb n,i1-ir'"iny rimerimir the arnoJnl of rrorer lo be so .upp ied " r,"r", "i:, .oi.io.iJ ,i..ilJury ,o
9. thecon,petenl.auliloril) 5hrll ordirari 1 d,.pose nI an applicarion rorsr,ppt) ol \\aler 'ljrhir one onrh fronr rhe rlari ot irs rcceifr,and ii shallfecord reJ,on. for nor beinc j,hle lo. oicpo\e oi on. ppii.^ i"on'"i,t in on.rnontb and cortr'.. nicalc the iame to thc opplicanr.
I0. ,l , Whq11 t,he requc.r oi tlle rpplic"nl for grant ol ualer .unDlr isitccepleo F\ lhc .o0.0 letil,aulhority trnder sc.rion S ot seciiLri l,rhe per.orr .o -pptyi,rg ,ha l. c r hi.'orn rr' co.i. -fi", ,0"' ,ii'l!" i..pipe ard rlling. and ca.rse ro.be corrieo ouiiit ioir, -ni 
Iui'int unoapplying such serrice pipe and lirrilg i" rUi'p."rir.i ior'*iiii U.water s.rpply is .ancLi6n.),d.
- provided tliat the conrpeteut authority may order to beIldertaken the work ol iayr:rg ot servlce pipe, at the consumer,scosr in cerrain arca. uher.rhicon,p.,;;i ;;i;;;y 'iir'iJ"rt, 
,obe recorded in uriling. deenrs it nccessarl so to do,
t2) Therharger for giring jnitial connecliorl ,hall be not jcss rhan one
liilff::: .r*.. and nor more rhan n\e hundrcct ,rp"ir"o,'rny rr.
11, (1) The.sarrction permittirg supply of \\ater under thjs Act shall bevalid lor a period of six moirihi rro,o rl.,i arii ofitr'lirrj. i*i,lr tfr"person jn whose name such sanctjon rs issued lails to g"t-frii'paa,nri,es fi.trd rvirh oine. 1.,, necc,,,1r) .onn"Jion, uiiU"n ',t,"',n,o
period of sir, norirh. or ,,,.ii'"i,."ai,r-ii,r"l'."'[,.y'ii'irr"'i1.. :r.rhc cornpercnt .rurhq1,1y. 11.r. 0",:,i;,0,i Gtt ';;rd"'";;;"i; ,
tnoTerdlt\ e;
5
Provided that the sxnctiolt uhich 11]ay becorue inoDerative
may be revalidated lor a further period not e\ceeding threeironthson paln,elt oi.' lee oI rupee. l\\gnly fi\e.
12. Ifat an_y time, suppiy of water is proposed to be stopped for rnore thant*ent5 lo.rr hr -rs in an) local are! or io rn5 premi.e,, rhe competenl dulho-rlt) nla) b) grvinglweni) lburlrorrr: oral or\\ri en nolice. inbrm lhe locala.rthoriry and rhe inhabitanrs ol:uch loc"l aret or the ouner cf such prenri_
ses, as the case may be.
13. The Govcrnment may lay or carry anypipes, for rhe purposes ofarrargirrgornrarnrai,ning,supplyof"arer.rhrough.acro..,rrderorb,erunS
road or.lreel or J place laid ntr a.. or intcnded to be laid orrr as. a road orstreet or any _other place undcr the control of a local authorily or any person,
and rndycr "li 1inte. do lll acr: -nd lhin!. uhich .ay li" necdsj"ry o.
e_tpcdicnr lor repairing or nrainrainrng .uch pipes in ani effecrire srrrj forlhe purnose lor \hich thc sanre nt-) be used :
Provided that such \r'ork shall be carried lvith ieast anl1oyanco to thepublic and wiLhin d re.l.orJblc Lil-te :
Provided further that reasonable contpensation as lnay be detennined
b1 the Corertncnr 5ball be paid ro lhe oi\nerorlh" tocit uutroiiiy. n,rhe ca(e may bc. for "ny darucge .u5rained bl him or ir and directlv occasio-
ned by tbe crrrying oL.r of any sucb operalionc : '
Provided also that the competerrt authority shall cause not less thanse!en dr)( notice in n.riring to be givcn ro lhe ou;er or rhe local aLritoriry.as the case ntay br, before commencing of any operations under this sectionexcept in cases whcre in]mediate action is aonsidered necessarv. thcn. the
compelenl aJlhorily lndy. by order and for reosons ro bc recorded in uriring,
dispense with the notice.
14. l^he Co\ernment nray. l'rorn lime lo lime, by noriCcarion. tix rhe rareor rales ol cbarges on melcred btsis or on rhe baris of number oI raps in(la.lledor on the d,mcnslon ol- lhe.er\ice pipe payable bt the con,umcr lor
lllply of water under this Act and different raie "or rari. may UJ n*"a fordifferent areas and for different consumer.s :
Provided that the rate of charges lor supply of watcr for purDoses
orher rhan domesric purpo<e^shall not Le lesr rbjn double rhe rate<'chirgedin resf,ect of water supplied for domestic purposes as may by prescribed.
15. rl) Th€ competeni authoriry ay, from time to time, by notification,order, -(a) the fixing,_ within srch tjmeas may be specified rn the saidorder b; rhe consJmet al rheir own cosr. of rneLe,.. on all pipeconnections (whether new or existing unlneteted col]nectio;i),within the whole of the area or a parither.eof,
(b) the discontrectious of.tbe !.!ater supply if any consumer failro comply with rhe said order; or
(2) Whcrc lly persor, fails to comply $,ith the order issued under sub.sectioD ( 1 ). tbe contpetent auth-oijty may order installaiion oi mcterslor the purpose of mcasuring_ and recording lbc quantily of$alerconsume! ln any premtses or by an) person at the cost of the con-srmer who will deposit sucb amourit as the cost as may be fiied bythe Department or may pay sucb fee for installatioo oia miie, u,may be prescribed.
r3) The comnerent aurhority nral order lixing of r mcler ar a conrenientpolnt bet\\cer tbe prcnrisei of the con5un]er and the consumcr.s
maln.
l6-.- Al] 1ctc1'..5gnnecrions. pipes.rnd orher works incidenral ro lhe supply ofwater to any burtdrnp orland shall be supplied. repaired, ertendcd cnd )lter_ed as m3) be necc\sary:rL the e\pen.es of tbe pcrson requrring such supplyb,t shall renrrin ,rnder lh. cnnrrol of tlte Co\ernrnenr
Notice afstoppage of
Power to hy or cary
supply,
Pawet to ordet lxiks
supply af witet
Cotn1.(t lon fii, ]noin
mt tu be mad? r'ithout
S..trniia afprcinites
Manltunance oJ s11 -
Building nal h he
.anstnrted otct wa-
Natified \rtrr taw
rcs ond \$te t Dnin
Ptohihitio af rciain
a.ts afecting the $d-
6
i7, In any case in *hich a. scrvice pipe fronr the Go\ernrneulntain supplies,water to two {rr ntore prellliscs, the cornf,elcDt :,uthorill may, b1 u:ittin nolice. requ'rc the nrrncr. of .Lch p enli)e(ro leydo*n .ep:.rerd .i,1, i.e-oipe. fo,thetr preD.t.e. ".nd lhe e\per.e< of :o doinp shrl bc bo-ne l-l all such or^ nersln .uclt pronortron a. m:l) be deLcrntirred hr lhe contpelenl author:ly.
i8._ No person shall, r.ithout the Fermission of the competent auftority
rn rke or cau.e ro be made any cnrt:.rrion r*ith rhe Covcrnmint rnoin.
.19.- Not\\ilh,lanLli g auyrhing (cntainen n any lrhcr I"\^ lorlbctimebeingtn lbrce or any decd _ereculed under this Act or rules made lhereunder, th;(;o\ernn)ent or its ollicel's and ernployees shall not be 1iable for. any damage
to, or penalty for, discortinuing th^e -supply of water or. lailure to suppiy\\ater lo.lny nerson or lo anJ area ilrhe ca.<c ol.uch Lrilute i. leronri ihiconltol ol the Co\ernntcnL. it. officers and entployec..
20. The corrperent.itulhorrty lnilr) ft.olr titne to timc, regulate the suppiyor-wIer ,trder rh.. Act lor do.ne.t:c purfore..
21, No buildirg, wall. fence or struclure ol any kird shall be erected on anywater \\or.Ls rrirhorrr rhe *iitren pelnrr..inr ofthe corrpetent .rrrthority.
22. (1) lhe G ovcr nn'rent 
_ may j ftom lime to tiore, idenlily ancl declare
certain water sheds or water. sources or bolh or rl,aier main routesas'notified water sheds ot: watel. sources, or.' .notifled water mainroutes'.
(2) Such 'notified water sheds or waicr sources' or .notified water lrait1routes' shall be thcrcupon be under thg administrative controi ofthe Building.. PHF & Housing Depafl.r errL.
(3) Any use of such 'notified water sheds or water sorrce6, or ,water
maiD routes' bythc public, locxl .LUthority orany otber agencvshall require prior approval of rhe Competinr AutLority.
(4\ The Got,ernment nay impose tax for useof water fromthe,notifiedqatel sbeds or wttef source\' or watcr main routes by tbe public,
Iocal authority or any other agency and the charges sna[t nrt'Ui ]esithan seventy per cent of the charges tbr supply df woter for domes_
tic purposes, as may be prescribed.
Ex?lanatiotl.- For the purposes of this section*.
(a) 'watel shed' neans an area surrounding any rpring, streant or oond(whether formed naturally or orherwjsej *hicii conserves'and
sustains a source ofwater lhe qLrantity whercofis likely to be variedh) ero.ion ol .oil. hlling of rrie, or dist.,rbances Uy carrte prrzing
or humln .ettlcmcnl and inclu(lcq rhe gathering ground of-a rirersystem;
(b) 'waltcr-route'Deans the strip ol JlDd along which the piDc line forsupply of water is laid and includes the larfu adjoining duah piDe liue\^hich, if disrurbed by. quarrying. digging. feliing oT rree;,'catrlegrazrng or hLman sctflenlcrl. is likely 10 disrrrrb the nahility ofrhe pipo lino;
(c) waler 50urce means rny spring, stream ot pond ,qhether formednaJurall) or otheruiset lrorn whcre rater is tapped fof domesric orother purposes,
2J. No persoll .hall,-
(a) rellove, alter, injure, datncge or in any wey jnterfere with thedemarcated water works;
(b) carry on within the area aloresaid any opet.atioll of manufaclure,
trade or-agficuhure or do ary act whereby iujury may be caused oiis likely to be caused to any such water woiks oi irherebrl rhe
water ofany such \later works Llay be fouled, polluted or :inC:rsuch water to be Iess Bholesomel
26.
24.
1
(c) cause or (!,ffer 10 lercolaLe or dr"jn inlo or unon xnv $ater worl<anyrhing !r hereb) the $arer rherein ma1. ij .nl ivay be t'orilecl,polluled Or rts quxltty dlt(-red;
td) cau.e or allo,\ to enler a--i arin-al inro (-ch nater work,;
(e) bathe or wash clothes it'l such \\ater rorks;
(f) tltrorv or put anylhing inro or ripor] thc $ ater in such rvater. rvorks; or
(g) tlo any other act \rhich rhe Go\,eruDrenr rnay, by notillcation, pro_
hihit.
(l' Tbe competenl authorirl nrrl a-rhnrise ant Der5ol lo take readinpo[ mcters installed in an1 premi.e. to rrhich'riarer i. suop]rcd undeirbi, Acl tnd make an enl'] ibereofin a regi"ter as nray be prescribed.
(2, E\ery entrl in the reg..rer mainrained -ncler.ub-\ectio (l)shall
be prinra lacie eridence ofthe quanlil_\ of\\aler con5utned.
(1) The owner of any premises to rlhich water is made undel the Dro.
vision of this Act and where sxch water is being misused or waitedrvirhin his knowledge shall forthwith give noti& in writing to thicompetent authority of such misuse or wastage.
t1) Any officer not belot! the rank of a Junior Engineer authoriseil inrhi, beh.,lf.by Lhc conrperenr aLrlhorir) nta). belueen 9 a.m. and 5
p.tn. enter inlo anr ole *ises l'or the p-rr;o.i of in.pecting any r.ateiinstallation.
(2) lfsuch officer.is. al rny .-ch rine, relirsed adrrrirrance into ,uch
lrerni.e< lor the purpo5e specified in .ub-secrion \ l/ or ic Dre\entecl
ho'n nrlkirp such inqfeclin- lhe competJnt authorirr rnav. afreigi\ing Ihe conqunleran oppo unity olbeing heard,"cut 'off tbesupply of water to that premises:
Proridcd Lhar if any such premijc. is an aparrntent in rhe
actual occulanc) of a tronran who, according to the custom doe< nor
rppear irr prrblic. sucb officer sball. be[ore errrer]ing such apart".nent,give norice lo \ucb \\oman lhat,he i5 at libertv-to u ith'draw and
shall afford her every reasonable facility for witidrawing and naythen enter the apartment.
(l) No pe^rson shall willully injur.e or suffer to be injured any nreter orrny of the firtings of rny nterer'.
(1) No person shall liaudulently-
(a, alter the inder ofany meter. or prevent an) meter from recor-
dtng tlte aclual qLantrty ol water supplied. or
(b) abstract or use water before it has been recorded bv a n]eter
set up for the purpose of recordilg the same.
(2) Wherc there bJ. heen any "uch altcration, prevention. abstractionor use, the exisience ol artificial mean. under rhe control of rhe
consumet for. causiog any such_ alteration, prevenrion, abstractionor use, snall oe tne evrdence ol the consumer having fraudulenrly
effected thc same.
Use of water shall be free of charge for cxtjnguishing flle.
(l) Aoy t.crson-aCgrieved b-y an order made by rhe omcer rurhorizedby tnc Lhrct L_nglnecr-Cum.Secrelary, BuildinAs, pHE & HousincDcpartrl're l rnay prcfer au appeal ro rhe dbiel tneineer_CunilSecretaly. Building". PHE & Housing Dcparrmenr and-nher.e suchorder is nradc by the Chief fngineer,i-urn-secrelarv. Buiidin;;PHt & Housing Depanrnenr to the Co\crnmenl q iLhid thirtv dfiilrom the date oflbe conrmunication to him oIsuch order: '
Prorided rbar lhe aulhorily before rvhom an anpeal is filedmay entcrl.lin rhe rppeol afrer rhe expirt oI rhirrv dav,'iiit is salis-
hed that the rppellanr w.ts prerenred-by s-ffjcieni cauie Irom filins
rhe appedl u irhin rbe prescribed period ol rhifl1 days.
25. Oblisation of o\|net ta
gire notice af ||astc
Pa.wer to entet p/e-
2',7.
28.
30.
Injning hetet ffi.tngt.
Fruud in rcqect of
Water fot .xtineu!.
shl sjre.
Ap?eal,
Ret ition. 1l
LidLilti ot r!tht. t 1).r 'at,; ,t;o,i,i,
Lety al \tatet Tdx, 33.
ask\nnent af d nnt 34g tl I For the purposes of section 33, annual value means 1ile per cent ofntue. the market i alue ol rhc premi5e.:
8
(2' lhe alpellant tu.boi.l r-ry, aher lirirre rhe porrie,,rn oDDortuni-tv ol bein-: h-..-d. cor firr t. er ""idi or rr,odill the ordi-i lnderappeal,
The Vini.ter-rn-Ch,rce of rtater Sunply Depi mcnl ray, eirberon hi.-o,rn ntolio- or upon dn lpplii;tiun madc ro him,'rranitime, for reasons to bc recorded iri u,riLiug, call for.the record o'f..n) ca.e d..o.ed oi hr .n1 au.horily urrder rhis Acr and il in ,--hcase It dpDearc ro lhc Mini.lcr rh. I jtny order la..ed (holtlJ be
.rodi'ed. -nrullt.r ,.r 'crcr.ed he n,:,1 pa." qr.l-' crdcr rs he mavdce'n l.L nor rlco-\r\Let,i $,th he L,ro!i\lon. of rhi, Acr or rhcrulc.
made thereunder arld such order ahall be flna1 and shall no1 be
ca1led in question in any court:
Proridcd rh:r n^lhing in rhi. sccriorr .irrlt anplv ro casc.uhere.rn apperl lie< unless rhc tirne for prelerrint ai rppcol h.rs
expired.
The raie or rates of charges for suppJy ol \\,atcr nteitioned in sec-
rion 1a.h"ll bc payaole by rhe .rtirir or uc(..nier ofrbe rrcniscs, . tnal bc dccioecl l-) lhe cornpclcl.l ruthorily.
For tbe purposes of this Act, lhe Governnellt shall ievy, on premi-
ses situated in an area where water supply is nrad6 L.y it, a taxat such rate not being less than tvopelceii and not riror.-e than
rcn per cellt of the -assessed annral r,alue of the prentises as the
Corerrrrnenl ll.r). lrorr 1,.)]e lo 1.n.e, by rorificat,on. soecif\ _nd
differenL lare. of rrr la; l-c.peciliecl loi rli,Icrcnt irc.,.'atiel
taking into consideratioll of the econornic condition of the people
residing in that area:
Provided that no such tax shall be levied and collected inany area where such tax is already being collected by any localaurhoriry. or an1 oLher eurhorirl r'nder rhe provi.,oni olSikkim
Pro'ided ib. t lbe .nlru-l \al..c ir,r lhe case of oremirc.
occupied b1 lhe o\\ner llimself ,hall be decnted ro be tuenLv per
cenr le.. rhxn lhc annuJl r,lue orhclrrise derermined undei rtr;,.eclion.
,2, lhe arnual ralLrcofprentiqesfortbepurpole ol lc\\ ofualerttx<hill be a.sessed l^y .r ch ofricer. ni aurhor.Ly as ihe comDetcrl
ilulhoritj rna). b) gerer?lor rpecial ortier, direci.
(-l) Unlii an a-\e\srre,.1 ol rhe:,nr.ual ralr.e of prqnri,cs in !nv area is
made by an oflicer or aulbority r.elerred to in sub-section t2r the
annual \alue of the premises jn th:tt arca as assessed b\ the local
aurhoril] for the purposes oflery ofhouse tax shall be deimed ro be
rhc annual value ofthe premises for rhe Furpoces of this Ac[ ch well,
(4' Any lcrson aggrie\ed b] rn order of asscisment of the annuat
\clue made by an oliicer or althority r.rnder sub-section r2; rndt.within lhirr) da1s fiorn rbe darc ofthe order, prefer an apoeal io
such aulhorily a< n]ay be prescril.ed (hcrein.rfLci leferrcd to ls the
ftesctibed aulhorily' ir sr.tch rntnner ts rnay Je precctibed.
r5) the pre.clibed curhoritl rnay :la) Lhc cl'lo,'cernent of Ilte olJcr'
unJer appea' for.rLch leriod anc un such lerm5.,s il may duent lir.
(ot I he pre.cribcd arrthority mal aficr gi\inA ro tlte trarriei a.r onpor-
rurity olbei.'g heurd. confir'm. .e, r5idc or rodilj rhc order irnder
appeal.
17) The dcci<ion of rhc ple.cribed autborit\ .lnLler !ub.section ib ,h--l
be fin:l arld brndiog on the panie.,
9
::' T.1.: -ontr.-e..r. "..rhority tnaJ .barrc ..ch fee,:::: .1D. re-cor tLc.i.n of !\arer supp.1 0-r te, ng or'::er.entce re.)Llered or \\ork e\ecuted or.upeLtised
li. The Government
:: $ riting, exempt any
',\ater tax or remit anv
rhe said order.
for conllection. discon- Feei.
supervision or for anv
as may be prescribed.'
and includes a firm or
a part[er i]'] the firm.
without the permissial. Sallctiou /or Narecu.
llot1,
mxy. tr) nolihed, orcier ard lor. Iea:ons to be recorcled fy?,ryrlor.prerr.cq,or l:'nd q.Lu.tred in rn1 area I-om payrnent ofnorrrou lhcrcol or ,uch period ac mtJ be ieiorded in
i;. 'l) Jl::gil_fcrenr aurhoriry rnrl b1 .nnric_e..,q..i.e rhe or\ncr or acc\)- Mak e,ofrcat:jatian
l'rrrr .or roc frcmr<es lo la) wtrbrn filtecrr days frour rhe cl.rte al tJ \otpt ttatg" and
recerpr ol r.orice rhe ch.,rpe: on .ccoirnl due arrd recorelabl. J-ii ,,a,-I,J'
sucn ownef or occupter,
(2) where the owner or occupier of the prenrises fails to Dav theamourt due from him wirhin. rhe peri;d ipiiin"a -in'if,.' 
intt".is.uerl under rL,b-,ecrion . J.1, rhe cor;-crenr iril".iir'ii,r',''".,a certifi catc i;;;;;; th; ;;,,"";ri. a.1" i-,,,," !i'Ji' i,rr'r'J.r.l' H3i:pler. and scnd the sarie to tt i :iiaii*i M"girtiii"or"r"i,ti-i'rrt Lrusof rhealer jn \\hich rhepremis.. or. o,,.1 i'ilLi,uL.d '''"'
f3, The ildicial \4agi.lrare ro \hont the cerrificare i. sent Jrall lealisernc i nounl srcctneri ,- . .Ch Certific:ltc as iI it were . fine irrrpOSeC]b) .uch M. si,rrarc ""a *,ni, rr," ""iii" ;; ;;:'.;;;;Ji*i'.,lihr";i,;38. (1) Where an ollerrce under this Act has been commitred by a c ompdry, alences b! Cothpa.every.person who at th9 time the offence *", *orrriit"J *u".,ar_ ,,"r.ponsible ro lhu,cornpany [or rhe concjrrci 
"f ir, Ur,i'n"rii, "".rf ,,le cornpJny. shall bc deemed to Le gUill) of the oiencc:rrd sh.,rilbe liat-t( to be proceeded againr, - nri p;,:irL"j'i*iiii'gr], i
Pr.ovided that, nolhing contajned jD this sub section shallrcnder ,iny such ner.o iabte to any n-ni.hrncnl, it he pro\e. lhtrrhe offencc \\as cornmiued 
"irln"i 
'rril'r,"o,, i.ni" iJ',t .i'f"'"_.*i-
- 
.cd itt d.,e ditigercc lo prevcnr rhe ni"r".;",l ?i ., ,.ii" 
"iJ*,i.12.7 N'otrr irhsranding anl rhing cortrai,rcd ;n .ub+eclion , I ,. o fa,a unyotrence rndcr lhi. Acl jras .ect) cornmi cd by o i,in,prnv lni ir ,,proved that the offence has been co[rruLtLed u,ith the collsellt orconnir. rrce ol or is ruriburabt. r" i,,i n"ir.li"" iii; #i:;i'..,(llrecTof. nt.nager. .ccrelar) or other olliCel shall al,O I,e.lectred t6Dc gurtry ot )itr ollence rnd shali bc liable to be proceeded agaDistand punished accordingly,
Explanatian- For the purpose oi this section ._
,i1) '(o.1lp:rny rncar. an) body corporlleother ac\octalioll of irrdiridurls: und
. (b) 'djrector'in relatior] to a firm, lleans
39. No procecurion shall be instiluled under this Aclin writing of lhe Government.
40. (l) The Governnrcnr ffflv- b-y 
^noti6catir)I, 
direc-l rh6t nny powel ,e/rga,/or,,excrcisa hte hy iL under.' rhij Acl ,or ,,uf", '*r,iJ ifr.ieuir,jiiifrirf, i,retatton fo such n)alers and slrbject ro suct couOirloii as-,rJy Oespecified in the notification, be ..'**cGbi";G il"..Iiti.";d.t ""anrhodry .sulrordir.?re ro as may be ,priin.a uiiil. ,r"iJ",iiuyiiiiii"n,
(2) The conrpetent. authorily may, in tlte like ntat]ner, (leleEate jts
lgT:,^:)"^"1 ll:_Sower conterred upon it urdel .eciion 3iiio unyomcer suDordlnate to htn1.
41.,, Whoe\er.conttl\e4c5 lhe pto\i:ion< ollhi. Act or i.ule. rnade thereunder p,xarler.
sD.lt . ltl coitvtclton. De punt,llable u h jDtpri.onntcnt lor I ternt which r,,r,vexlcnd to lwo vear' oi ulih hne rbich rnay e\tend ro two thouslnd rupeeior with bolh.
42. .No suit, prosec tion or other procecding shall lie againsi irny person for prctection ot .:::..anythiog dore or intendecl ro be done under ihis acr in Eooa taiiil.'-'"'"'"' i,i"iii,i"i',t:'i ,,.
\2)
(a)
(b)
(d)ilt
=ii
:
Powet to tnalrc nnes. 43, (l)
(c)
The,Co\ernnlent m^ay. by.norification. make rujes lor giving eflectto the provisions of this Act.
ln particular and wirhout prej-udjce [o rhe generaliry of lbe foregoingpnwer, such rules nray provide for-
legulatiog the size and nature of mains, pipes, taps aod otherlittings whether \aithin or ou side any premises;
rhe prcvenlio_n ofinjuryor corrralrinalion to sources and nrainsol wrter supply and appliances for the distribution ofwater;
thc manner in uhich connections uith \rdter works. mains. etc. mavbc con(itucled. alreled or mainrained; '
the use.. maiilrDa'tce and inspectiorr of rrrelers and all me(ers inconrlcctron urlh (be use of wxrer and turning on and turning offand preventing uaste ofwater;
(e) the area of.a lawtr or.garden other than the area under clause (d)ol Lxplanalion to seclion 3;
(f) form and manner of filing an appeal;
(g) iees_for connection, discornection, reconnection and other services
. rendered to the consumer:
(h) any other. n]atter tbat is required to be or may be prescribed,
44. On and from the conrmencement of thjs Act, all rules, regulations. noii-ficatiorrs. or any olher Sikkim laws relaring to ths \upply of riatei oiiiafisa_tlon ol.chargcs.and tax on water. shall stand repealed sare as things done oromilted to be done.
Repeal and sari gs,
B.R. PRADHA.N,
Secretary to the Govt. of Sikkirn,
Law Department.
( File No. 16 (186)/LDl86. )
PNINTED AT THE SII(KIM GOVERNMENT' PR]]SS, GANGTOKT
SIKKIM
GAZETTE
GOVERNMENT
EXTRAORDINARY
pueLi6iio BY 49rHffi No. 121
Gan
.oVenr'rUreUr OF SIKKIM
I AW DEPARTMENT
GANGTOK
No. 4/LD/18 
Date: 22 03 2018
NOTIFICATION
rhe ro,,owins Ao pi:":S jl,':,"M?SlhiS:i$$";;il:yJi3,lX'l:,'",'i"::ff"1'i::
assent ol the Governor on 14' oaY o
THE SIKKIM WATER SUPPLY AND WATEH CHARGES (AMENDMENT) ACT' 2O'18
(Acr NO' 4 oF 2018)
AN
ACT
to amend the Sikkim Water Supply and Waier Tax Act' 1986'
Ee it enacted by the Legislatule of Sikkim in the Sixty-ninth Year ol Republic oi lndia as
follows:-
r r1\ Th;s Act may be calleo the Sikkim Water Supply and
t "t ;i*,'[6,'ge'" (Amenoment) Act 2018'
,r' li.i "r, "-"ia 
to the whore of sikkrm'
iqi tr srrarl corne into torce on such date as tne Slate
t"' A;;;;t;;i rn"v bv norrricalion in tl"e ollrciar Gazene'
aPPoint
2. rn ihe s:kkirn water supprv-anoJiS: Jn$":J1',?:' 
rhererca{ter .eierred ro :" ,h: :',1:;H;";;';rov;oelo to. rre
Frincipa' nct. un,ess.otl'erw se 
-e^'";i",j, ii" i i", or,-. rn"
words "The Sikkrm Water SuPPll
words Tne S;kkrm Wale's'rop'y ana Water Cl'arges Act
shall be substituted
Shoti title, extent
and
commencement
substitution of relerence
b cellain exqression bY
Cer1:ai n other Ex Pres s t gn
Amendment
ol
Section 2
3. ln the principal Act,
(1) in secuon 2,-
(a) lor clause ( ), the following shall be substituted,
name yi-
"(i) 'area'means the urban area in the State and includes
such other areas adjacent thereto as the Governmenl
may dec are by notification lrom time to time, specjfy to
be an area for the purposes of this Act";
(b) for clause (xiii), the following shall be substituted,
namelyr-
"(xiii)'service pipe' or'seruice line' means the portion ol
consumer main starting trom the point where
consumer main joins the 'Government rrain' up to
the point in the'consumer main':-
where water _leter 's i.]sraleo, if ilstalled; or(a)
(b) where the pipe
is emptied into a
(c) where water is
consumer "
after clause (xiil) and the entries relating thereto, the
iollowing shall be inserted, namely:-
"(xiv) 'Department' means the Water Security and
Public Health Engineering Department for the time
being or the 'Department' as maybe renamed by
the State Government by notificaiion;
(xv) 'rules' means the rules made under ihis Act;
(xvi) 'Chief Engineer' means the ofiicer appointed or
authorized by lhe Government to perform the
functions of the Chief Engineer under this Act
and includes an Officer placed in additional
charge of the duties of ihe Chief Engineer;
(xvii) 'Government' means the Staie Government of
Sikkim;
(xviil) 'Engineer' means a peTson ho ding a valid
certiiicate issued by an institution or college of
having passed the course of Diploma or
Bachelor's Degrees or Masters Degree in Civll
Engineerino subject;
(xix) 'Plumbea means a person having lTl certjficate or
ceriificate issued by a recognized Skill Building
lnstitute of havlng passed the course of plumber;
(xx) 'Local Authority' means-
terminales and the water supplied
sump tank; or
tapped or drawn lor use by the
(c)
,t
(a, a Munictpa, Corporat.o- or Murtctpa, Counci, or N:n,.Panchayar constirJled under rhe aw ,n * ara,J, ''"r'
(b) a Gram panchayat constituted under the law in the staie:
(c) a Govemment Aulhority for the purpose, as estabJjshed by la!r.
(xxi) 'Public Health Engjneer, means an Oifice:appointed by the Government to be the pubric
Health Engineer to discharge the duties ot wate:supp,y Lnder lne provisions of tnts acr arcinctudes any oflicer o,aced in cnarge o. lne oJt:esof tne pubJic Healih Eng:.ee.;
(xxit) En'proyee rreals a,.ty pe.son who ts paid satenor wage direclly by rne Departmenr aro snal,no,:,nctude any pe.sor or oersons elaaqed bv an!.contraclor or a. agent. ot the Depa;m;nr; 
,
(xxiii) "State,,means the State of Sikkim;
(xxiv) "Trade premises,,means any premises used or'ntenoed to oe used ior carrying on uny rruo" o:busjness of any indusiry or company;
(xxv) "Fittings" shall mean oipes (olner rnan mains.Iaps. cocks. vatves, fe.rLles. prrp". n","i..cisterns, baths, and other stmjla; 
"pjur"tr" r""Iin connectjon with the supply 
""O rl" "irut"i""lxxv,l Cl-arges shal, rnean, wale. cndrges. wate. Jees..tnes. recoveries +or worKS or inv srrcn t.r-unade .rnder ll,is Aci or rJles n ade ,l"r"unO"ri ',
(xxvii) 'Prem:ses' shalt mear any, land, buitd;nrrsuperslructure, apartryrent. residentia, bJi,di;; ;:any non-resjdential buj1djng.,,
(2) the .existjng sectjon 2 shall be renumbered as sL.rb-section (1) oi that section anO atter suO-section ltla*sso^renumbered. the tol,owing sub-sectron snall bJtnsened, namely:,
"(2) Unless the context otherwise requires, the words
lTIS-l1l1S rhe. mascJtine geroer snatt ,n",uo"'in"ren'r,ne gender. woros jmporiing rn" .;ngr,ui-"nul.1cl,.roe the prura, and worjs oeg,nning *itn-"ufl..u-,
'etters shall have lhe same rrean ng as may be wr:tenin small letters, and vice versa.
Explanation.- ,he,shaJj have the same meaning as'she' and vice versa,
'fltting' shall have the same rneaning as,iittings,andvJce versa,
'C_o.'rpelenl shatl r.tave ll-e san e n ea.ilg as'competent' and vice versa...
-3-
Amendment
Section 3
Amendment
ol
Section 5.
Amendment
Section 6.
4. ln the princpai Act, ln section 3,-
(1) in sub-section (2),-
(a) in ciause (e), after the words "produce", the words
"any preparailon lherefrom" shaLl be inserted;
(b) in c ause (h), before the words "for watering
streets", lhe words "1or construction or" sha be
inserted.
(2) after sub-section (2), the iollowing sub-sections shall be
inserted, namely,-
"(3) The Public Health Engineer in charge of water supply
may, on application by the owner or occupier of any
building, arrange, in accordance with the ru es, to
supply water thereto for domestic consumption and use.
(4) The Public Heath Engineer in charge of water supply
may, if il appears to hinr that the superstructure are
without a proper supply of water ior domestic consurnption
and use and ihat such supply can be furnished from the
ma n not more than 35 (thity iive) meters distance lrom
any part of any such superstructure, by noiice, require the
owner of the land to obta n such supply.
(5) Where on any land there are two or more supersvuctures
or apariments, and the owner of the land is not the owner
of all the superstructures or apartments, the Public Health
Engineer ln charge of water supply may, ll it appears to
him that the superstructure or apartment is wlthout a
proper supply of water ior domestic consumption and use
and that such supply can be iurnished from the main not
more than 35 (thirty five) meters disiance irom any part of
any such superstructure or apartment, by notice, require
the owner ol the superstructure or apartment to obtain
such suPPIY."
ln the principal Act, in section 5, after sub-section (4), the
following sub-section shall be inseded, namely,-
"(5) The competent authority may by agreement, supply
water in bulk to the Government including the Central
Government, the Department or any other local
authorlty or any other public or private undertaklng or
individual or organlzation on such terms as to payment
and as to ihe period and the condltlons oi supply as
may be agreed upon between the cor.peient authority
and such auihority."
6. ln the principa Acl, in section 6,-
(1) for ihe marginal heading "Prohibliion ol wastage of
watel', the fo lowlnq shall be substiluied, namely:-
ft
Amendment
of
Seclion 7.
"Prohibition of pollution, wastage, misuse or disturbance
,n equitable distribution of waler";
(2) for sub-section (1), the following shall be substituted,
narnely:-
"(1) No owner or occupier oi any premises to which water
is supplied by ihe Government shal cause or suife.
any water to be polluted, wasied, misused or cause
disturbance in equitable distribution of water or cause or
suffer the service pipe, tap, other fitting or work
connected therewith to remain crt or repair so as to
cause pollution, wastage, mlsLrse or disturbance in
eqL table disrr:burion of walei;
(3) in sub-section (3),-
(a) after the words "repairs to be made" and before the
words "and recover", the words "or removed" shall
be inserted; and
(b) after the words "irom the consumer" appearing at
the end, the words "as an arrear of Water chdrge
payable under this Acf' shall be inserted.
7. ln the principal Act, in section 7, -
(1) in sub-section (1)i-
(i) for clause (c) and the entries relating thereto, the
following shall be subslituted, namely.-
"(c) if the consumer or occupier damages or causes to be
damaged the waier meter or a.y connection pipe or
ferrules or water works; or
(ii) after clause (g), the ioLlowing clauses shall be inserted,
namely.-
"(h) if the owner or the consumer causes or allows to be
caused the insertion of any fitt ng or pump for sucking
water dlrectly irom the service pipe ior drawing water
from the Governmenfs main; or
(i) !f the owner or occupier neglects to comply with any
lawiul order or requisition regarding water supply issued
by the Department within the period speciiied therein; or
(i) il the owner or consumer fails to provide proper
disposal or treatment of the used water from h s
premises, in accordance with the provisions of the
Sikkim Sewerage and Sewage Disposal Act, 1987 or
the Water (Prevention and Contro oi Polluiion) Act,
1974 (Central Act 6 of 1974)."
(2) for the exisiing sub-section {2) and (3),the following
sub-sections shall be substituted, namely:-
.5-
Amendment
ol
Section I
Amendment
ol
Section 900
L
L
10.
"(2) Action taken under this section against any person shall
be without prejud ce io any penaltles to which he may
otherwise be liable under any other provision of this Act
or the rules made thereunder or under any oiher Law.
(3) The competent authority may order reconnecllon of
supply ol water disconnected under sub-sectlon (1) on
payment oi such charges and on such terms and
conditions as may be prescrlbed jn ihe rules made
thereunder.
(3) afler sub-section (3), the followlng sub-section shall be
inserted, namely:-
"(4) The owner and the occupier of the premises shalbe
jointly and severally liable for penalty and also liable to
pay the expenses of cufilng oii the supply."
ln the principal Act, in section 8, aiter the words "necessary
so to do", the words "subject to conditions and requirement
aid down in ihe rules made in this behalf'shall be inserted.
]n the princlpal Act,-
(1) section I shall be re-numbered as sub-section (1)
thereof, and in sub-secllon (1) as renumbeled, after the
words "an applicatlon within", the words "such specified
time and communicate the same in writing to the
applicanf' shall be inserled;
(2) after sub-section (1) as so renumbered, ihe iollowing
sub-section shall be lnserted, namely;-
"(2) The submission of the duly filled up and signed
Appllcatlon Form along with the speciiied documenls
under the Rules made thereunder, to the oifice oi the
Divisional Engineer, Water Supply Division, shall, deern
to mean the acceptance ol, all the conditions and
undedaking laid therein."
ln the prlncipal Act, in secilon
(1) lor sub-section (2), the
namely:"
"(2) The charges for giving
notllied and prescribed in
10, -
following shall be substituted,
initial connection shall be as
the rules made thereunder."
Amendment
ol
Section 10
lnsertion
ol
new section
11.ln lhe principa Act, alter section 10, the following new
section shall be inseded, namely:-
''10 A. lilodalities Ior Connections
(1) Water Supply connectjon by the Depariment lor any
purpose includlng that of domestic use shall ordinariy
be given only at the ground level of ihe prem ses. lt
-6
i€
10 A
shall not be lawJul lor any owner or occLrpier to demano
water supply connection trom the service pipe al any
other elevation or level.
(2) lt shall not be lawful for any owner or occupier to use
any pumps or devices to suck water directly o.
.nd rectly lrom lne gove'nme1l ma._s or serv ce pipes.
(3) The owner ol every premises having more than oie
storey and connected with water supply lrom tl-e
service pipe at the ground level shall, provide a sur,.t
and set up electrical pump or other contrivances oi
adequate capacity and such other arrangements as
prescribed, to pump the water to the required helghi oi
such premises with the prior approval of the compete.:
authority.
(4) On every service pipe laid after the date of comlng nio
force oi thjs section, the owner cr occupier shall, iii a
stopcock on every service pjpe laid before or aiier
such date.
(5) Every slopcock iilleo or a service p.pe a1e't.e ca:.
of coming into Jorce of this section shall be p aceo -
such position as the Department deems mosl
convenient:
Provided that-
(a) a stopcock in private premises shall be placec as
near as is reasonably practicable to the sireg:
irom which the service pipe enters that pren"ises:
and
(b) a stopcock in a street shall be placed as nea: :o
the boundary ihereof as is reasonably practica. e
(6) No water plpe shall be laid in a drain or on the suaace
ol an open channe or house gulLy or a cesspool or ^
any position where the pipe is ljkely to be damagec o:
the water therein polluted; and except with the approva
oi the Department, no latrine plt ci soak pit or cesspoo
shall be constructed or made within six meters of a.li
water pipe or water work or ln any position where:-e
water pipe or water work ls likely to be damaged or i^e
water therein polluted.
(7) No person other than an Engineer or a piumber or a-
Officer or employee authorised by the Compe:e-:
Authorlty in this behali shall execute the wor< o'
consumer main, service line or internal water s!!a.
connections of premises.
(B) No water supply connection shall be given to the or,^:-
or occupier of a premise unless the interna ,,..a:.-
Amendment
of
Section 11

Excerpt shown. Open the full act in Lexace.

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