Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 6 in Hyderabad City Water Supply Act 1954 6. Power to order the collection of rate. - The authority may, by notification, order the collection by the Department of a rate from every consumer either according to the size of the pipe connection or, upon fixing of meters, on the quantity of water consumed as measured by the meters.
