(1)Water rates shall be levied on an unit of 20 gunthas or on a multiple thereof :Provided that, when water is supplied to an area which is less than or is not a multiple of 20 gunthas, the rates for the supply of water to the area less than 20 gunthas or to the residue of any area over a multiple of 20 gunthas shall, upto 10 gunthas, be levied as for a supply to an unit of 10 gunthas and, exceeding 10 gunthas, as for a supply to an unit of 20 gunthas.
