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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(2)If the meter on testing is found to register incorrectly, i.e.. fast or slow beyond a margin of a 5 per cent, either way, the testing fee shall be refunded and it shall be lawful to the Executive Engineer to correct the water rate bill accordingly.