Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(vi) in The Faridabad Complex Water-Supply Bye-laws (vi)In case water is derived in contravention of above, the following charges will be recovered which will be in addition to any other penalty the person may be liable to suffer:-
