Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(1)Rates charged under rules 8 and 12 shall be payable in advance in four equal quarterly instalments not later than 15th April, 15th July, 15th October and 15th January. If any refund is claimed, it may be granted but only in respect of a period of not less than half a month.