Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Maharashtra - Section

Section 12 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

12. Charging of water rates where meters are not installed.

(1)Where meters are not installed, and water is supplied from one point only, that is from one stand-post, one tap or any other method, of draw-off from the service pipe attached to the Water Main, then subject to the provisions of this rule, in respect of each attachment having a diameter specified in column 1 of the Table below, water supplied shall be charged at the rate specified against each such attachment in column 2 of the Table :-Table
Diameter of attachment - Rate per monthRs. nP.
⅜ “ ... ... 3.00
½ “ ... ... 5.00
¾ “ ... ... 10.00
1 “ and above ... ... 15.00
(2)The rate for each service pipe attachment leading to a tank, cistern or houd shall, irrespective of the number of taps drawing from the tank, cistern or houd, be the same, as for the tap fixed to the similar service pipe referred to in sub-rule (1).
(3)In cases falling under sub-rule (1), there shall be charged for each additional stand-post, tap or other method of draw-off from the same attachment the same rates provided for in sub-rule (1).
(4)If an owner fails to intimate an increase in the number of his taps he shall be charged for the additional taps from the date of the previous verification of his taps.