Water (Prevention and Control of Pollution) Cess Act, 1977

[Act No. 36 of Year 1977]

Contents
Sections	Particulars
1	Short title, extent, application and commencement
2	Definitions
3	Levy and collection of cess
4	Affixing of meters
5	Furnishing of returns
6	Assessment of cess
7	Rebate
8	Crediting proceeds of cess to Consolidated Fund of India and application thereof
9	Power of entry
10	Interest payable for delay in payment of cess
11	Penalty for non-payment of cess within the specified time
12	Recovery of amount due under the Act
13	Appeals
14	Penalty
15	Offences by companies
16	Power to amend Schedule I
17	Power to make rules
Schedule	Schedule I
	Schedule II
	Foot Notes

An Act to provide for the levy and collection of a cess on water consumed by persons carrying on certain industries and by local authorities, with a view to augment the resources of the Central Board and the State Boards for the prevention and control of water pollution constituted under the Water (Prevention and Control of Pollution) Act, 1974

Be it enacted by Parliament in the Twenty-eighth Year of the Republic of India as follows:-