Section 13 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
13. Charging of water rates where premises are vacant.
(1)When any premises are completely vacant (and not partially) and the owner is not in receipt of rent therefor, then only from the date of receipt of a written intimation of the vacancy in the office of the Executive Engineer, there shall be charged one-half of the rates provided by rule 12 and such intimation shall, if the premises continue to remain vacant, be given at the commencement of each quarter.(2)The Executive Engineer may, if he considers it advisable, order the attachment to any vacant premises to be closed, in which case no charge shall be made for water.(3)If a tap is not required, the owner may remove the same and fix an iron plug in its place in which case no charge shall be made, provided that written intimation in that behalf is received in the office of the Executive Engineer eight days in advance and it is duly verified by the Executive Engineer.(4)If at any time, it is found by the Executive Engineer that the plug has been removed or tampered with, without prior intimation to him, then water charges at the rates provided for the entire period from the date on which the intimation for fixing the plug was given shall be recovered from the owner.
