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Bombay Presidency - Section

Section 22 in The Bombay Canal Rules, 1934

22. Water rates for non-irrigational purposes.

- Water supplied from a canal for any purpose other than irrigation shall be charged for at such rate per unit of volume of water supplied as the State Government shall from time to time by order direct. Where the amount of water supplied cannot be measured the supply shall be charged for in such manner as the State Government may by order direct in each case.Occasional Rates