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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

(3)If experience indicates that the total provision for fixed charges referred to in sub-rules (1) and (2) are not likely to be fully utilised, a suitable lump sum deduction shall be made from the total amount estimated.