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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(b)If any owner or occupier of any premises who is supplied with water under rule 8 or rule 12 permits without the previous sanction of the Executive Engineer the supply of water to persons other than those residing on the premises or uses water in contravention of the conditions for which it is supplied, and six days notice in writing of such disconnection with reasons therefor is previously given by the Executive Engineer;