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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(c) in The M.P. Water Supply Rules

(c)Any person on whose premises meter is installed by the water works on hire shall, in addition to the charges otherwise payable for the use of the water, pay the following rent for providing and maintaining the meter :-