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Bombay Presidency - Section

Section 30 in The Bombay Canal Rules, 1934

30. Readings maintained of water gauges and meters by the Irrigation Department to be accepted as authoritative.

- In cases of dispute regarding water supply or remission or exemption from water rate, the water gauges and meters maintained by the Irrigation Department shall, if certified by the Executive Engineer to have been in good order during the period to which the dispute relates, be held to furnish authoritative data for all calculations of discharge.