Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(q) in The M.P. Water Supply Rules (q)"Water tax or water charges" water tax or water charges shall mean the rates of water supply as fixed from time to time for domestic or non-domestic or industrial supply. Rates shall be filed by the State Government for State owned water works;
