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State of Madhya Pradesh - Section

Section 9 in Rules Regarding Returns of Establishments

9. Report on water-works.

- Each Municipal Council which is managing its own water works shall submit to the Public Health Engineer, through the Executive Engineer, the annual report on the management of water works and send a copy of the same to the Director of Health Services, through the Collector so as to reach those officers by the 15th September. The report should contain information on the following points :-
(1)Description of source of supply and class of the schemes, i.e., gravitation, pumping, etc. etc.
(2)Detailed report on the condition of the source and its component parts.
(3)Detailed report on the condition of the pumping plant, filter plant, etc.
(4)Detailed report on the condition of supply of sluices, meters and main.
(5)Detailed report on service reservoir (if any) and the service main, town standards and taps.
(6)Establishment maintained with cost thereof.
(7)Supply available as compared with previous years and rainfall statistics.
(8)Consumption in litres per head.
(9)Cost of maintenance compared with three previous years.
(10)Cost of pumping or supply compared with three previous years.
(11)Report of original works carried out.
(12)Half-yearly reports on the bacteriological analysis of water in May and December.
(13)General-giving remarks on changes in control; also on abnormal incidents such as Hoods, damage to waterworks and plants, accidents, etc., and
(14)Report on buildings and roads connected with water works and electric connections, If any.