Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Madhya Pradesh - Section

Section 4 in The M.P. Water Supply Rules

4. Restrictions on taking water from public fountains.

- No water cart or lorry shall take water from public fountains installed for bona fide domestic purposes. Water may be drawn for shrinking water on public roads, for flushing drains and other Municipal Services from duly metered apparatus provided for such purposes at the cost of the local body.