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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(vi) in The M.P. Water Supply Rules (vi)In case of connection in Government premises charges under (i) to (iv) above shall be payable by the Public Works Department or the institution concerned. However, in respect of these buildings no security deposit by consumers will be necessary.
