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State of Madhya Pradesh - Section

Section 71A in The M.P. Irrigation Rules, 1974

71A. [ [Inserted by Notification No. 18-1-91-M-XXXI, dated 9-8-2000.]

(1)Water may be supplied with the prior permission of the State Government for any industrial purpose to the Private/Government Organisation at the rates not less than the rates specified in Column (3) of table below :-]
(1) (2) (3)
1. From Government Sources Rs. 1.00 per Cum.
2. From Natural/Created own source 30 paise per Cum
3. Regained of Water after use from Government source (e.g.Hydel Power Project) 07 paise per Unit (KWH) generated
4. Regained of Water after use from Natural/Created own source(e.g. Hydel Power Project) 02 Paise per Unit (KWH) generated]