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State of Madhya Pradesh - Section

Section 11 in The M.P. Water Supply Rules

11. Provision Relating to the Prevention of Misuse of Water.

- No consumer shall use the water for any purpose other than that for which the connection has been allowed nor shall the water be wasted or permitted to be tapped by occupiers of other premises. On infringement of this rule, the authorised officer shall recover the water charges fixed for the purpose. In addition, the house connection shall be disconnected for the reasons lo be recorded in writing.