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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Maharashtra - Subsection

Section 88(1) in The Maharashtra Irrigation Act, 1976

(1)Every water rate levied or charged under this Act shall be payable on such dates and to such officers as shall from time to time be determined under the orders of the Appropriate Authority. If the water rate is not paid on or before the due date, then there shall be paid an extra charge not exceeding ten percent of the amount due as may be prescribed.