Section 15(3) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
(3)In order to facilitate the adjustment of accounts between landlords and tenants, the Executive Engineer may, when requested in writing by a landlord, furnish a memorandum showing the consumption and probable charge on account of water rates and meter rent for any broken period of the month or quarter since the preparation of a bill for the preceding month or quarter.
