Section 228(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 228(1)] [Section 228] [Entire Act]

State of Uttar Pradesh - Subsection

Section 228(1)(c) in The U.P. Municipalities Act, 1916

(c)to supply, within every twenty-four hour, to every owner or occupier entitled to a house connection under clause (b) whose land or building is provided therewith such amount of water as is prescribed with reference to the water-tax payable by him and his estimated requirements for domestic purposes, into a storage cistern erected in or on the building or land, of a capacity not less than such amount and of a prescribed pattern and at an altitude not exceeding the maximum prescribed for the same.

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State of Uttar Pradesh - Subsection

Section 228(1)(c) in The U.P. Municipalities Act, 1916