44A. [ Discharged waste water to vest in State Government. [Inserted by M.P. Act No. 42 of 1973.]
(1)All rights in the water discharged as waste water after its use for the purpose for which it was supplied under Section 40 shall vest in the Government.(2)The use of water by any person other than the one who discharges such water after use shall be subject to payment of water rate at such rates as may be prescribed and such water-rates shall be payable by the person utilising such waste water.
