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State of Rajasthan - Section

Section 35 in The Rajasthan Municipalities Accounts Rules, 1963

35.

(i)The Register for Demand and Connections on account of water charges shall be kept in form 2.
(ii)When the Board charges for water on the basis of the number and size of the taps or the ferrule, as the case may be, shall be entered in column 4 of the Demand and Collection Register (form 2).
(iii)When the Board charges for water according to the quantity registered by a meter, the number of gallons supplied shall be entered in column 4 of the Demand and Collection Register (form 2). If the premises have been assessed to water tax the entries in this column shall be made as indicated below :-
Illustration.-
  Rs. n.P.
April. 10,000 galls 2.50
less 1/12 water tax 1.50
Net 1-50
The net amount shall be entered in column 6.
(iv)When the Board supplies water and charges for same by compounding with the consumer for a fixed payment, the particulars of composition and the sanctioning order shall be noted in column 4 of the Demand and Collection Register (form 2).