Section 177 in The M.P. Municipal Accounts Rules, 1971
177.
(1)The register for demands and collections on account of water charges shall be kept in Form No. 106 and in column 2 thereof shall be quoted the serial number of entry in the house connection register and below it the page number of meter book in case of metered connections.(2)When the Council charges for water on the basis of number and size of the taps or the ferrule, the number and size of the taps or ferrule, as the case may be, shall be entered in column 4 of the demand and collection register.(3)When the Council charges for water according to the quantity registered by a meter the number of gallons supplied shall be entered in column 4 of the demand and collection register.(4)When the Council supplies water and charges for the same by compounding with the consumer for a fixed payment, the particulars of composition and the sanctioning orders shall be noted in column 4 of the demand and collection register.
