Section 175(2) in The M.P. Municipal Accounts Rules, 1971
(2)When the water rate assessment of any premises is reduced or altogether abolished, the house connection register shall be referred to with a view to see whether any change in the existing fittings viz., size of ferrule, number of taps, etc. is necessary. If the assessment is altogether abolished and the connection is not cut off the Water Works Engineer/Superintendent, Water Works or Chief Municipal Officer shall see that a proper charge is made for the supply of water and that the necessary entry is made in the demand and collection register.
