(vi)Payment of water charges by Government employees. In case of Non-gazetted Government servants occupying Government premises, bills shall be sent to the concerning head of office by the 20th of the month or any convenient date fixed for the same, for recovery of the water charges from the salary bills. In case of non-receipt of the bills by the head of offices before preparation of salary bills, the minimum change as fixed from time to time will be deducted from the salary bills of the consumer, adjustable in the subsequent salary bills. The schedule of recoveries shall be prepared by the Head of Office for the recoveries made and forwarded to the authorised officer.
