Section 15 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
15. Payments when to be made.
(1)Rates charged under rules 8 and 12 shall be payable in advance in four equal quarterly instalments not later than 15th April, 15th July, 15th October and 15th January. If any refund is claimed, it may be granted but only in respect of a period of not less than half a month.(2)In respect of charges provided for in rules 8 and 9, bill shall be prepared in the name of the landlord generally unless, in any case, the tenant has undertaken to pay charges. The Bills shall be sent to persons primarily liable for the same every month.(3)In order to facilitate the adjustment of accounts between landlords and tenants, the Executive Engineer may, when requested in writing by a landlord, furnish a memorandum showing the consumption and probable charge on account of water rates and meter rent for any broken period of the month or quarter since the preparation of a bill for the preceding month or quarter.
