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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(g) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(g)If the owner of any premises fails to embed pipes which are exposed or are laying above the ground surface in a manner approved of by the Executive Engineer, or to remove pipes from the place which, in the opinion of the Executive Engineer, would cause contamination of water supply, or if he refuses to clean pipes which are obstructing or contaminating the water supply, within a period of forty-eight hours from the date of issue of a written notice by the Executive Engineer or an Officer authorised by him in this behalf;