Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(ii) in The M.P. Water Supply Rules

(ii)In the event of any damage caused due to negligence on the part of the plumber or a person working in his behalf the amount of damage shall be recovered from his security deposit and he shall make good the security deposit within a period of 30 days failing which the licence shall be liable for cancellation.