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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Goa - Subsection

Section 7(3) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(3)The re-connection of water supply will be effected only on payment of entire outstanding bill with 10% fine over and above the delayed payment charges as well as sewerage charges on receiving specific application for re-connection with proof of payment. The concerned Executive Engineer shall approve the re-connection.