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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(iii) in The Rajasthan Municipalities Accounts Rules, 1963

(iii)When the Board charges for water according to the quantity registered by a meter, the number of gallons supplied shall be entered in column 4 of the Demand and Collection Register (form 2). If the premises have been assessed to water tax the entries in this column shall be made as indicated below :-