Section 18 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
18. Owners to be responsible for payment of rent, etc.
(1)Subject to sub-rule (3) of rule 4, all rents and charges shall be payable primarily by the owners of premises to which water is supplied under these rules :Provided that, the Executive Engineer may receive payment from an agent or a tenant duly authorised by the owner.(2)If any payments due under these rules remain in arrears for any cause whatsoever, the supply of water shall be stopped by the orders of the Executive Engineer until the arrears are paid.
