Section 149 — Sewerage scheme.

The Manipur Municipalities Act, 1994
A municipality may also introduce a sewerage scheme for removal of sewage by flushing with water through underground closed sewers. When a municipality introduces such a scheme in its area the municipality may, where it is felt necessary, with the approval of the State Government, levy additional latrine and water taxes to meet the cost and maintenance of such scheme.

Official Hindi (PDF) ↗

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