(1)The rates payable for supply of water shall be as notified from time to time by the State Government.(2)For unauthorised use of water, the persons concerned shall be liable to pay penal rate under Rule 16.(3)In default of payment of water-rate by the date specified in this behalf a surcharge at the rate of six and a quarter per centum per annum shall be leviable on such arrear of water rate from the date on which it fell due up to the date immediately preceding the date of the signing of the certificate by the Certificate Officer under Section 6 of the Bihar and Orissa Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914).
