LexSection 203 — Power to fix rates and charges.
The Cantonments Act, 2006
A Board may fix the charges to be made for the establishment by them or through their agency or communications from, and connections with, mains, or pipes for the supply of water, or gas, or for meters or other appliances for measuring the quantity, or testing the quantity thereof supplied, and may levy such charges accordingly.Open in Lexace · Ask the AI about this section