Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(iv) in The M.P. Water Supply Rules (iv)No consumer's tap shall be fixed in an open yard, passage or outside any premises so as to be available for use by the public without special permission in writing from the officer-in-charge of the Water Works.
