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State of Maharashtra - Section

Section 19 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

19. Owners to be liable for waste, etc., of water.

- If any water is wasted or used in an unauthorised manner, the owner shall be liable to be charged for a sum not exceeding three times the value of the water estimated by the Executive Engineer to have been wasted or used in an unauthorised manner.