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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(iv) in The M.P. Water Supply Rules

(iv)Any complaint in regard to the bill should be made to authorised officer in writing within 15 days of the receipt of the bill. Even if there be any discrepancy in the bill or clarification called for, consumers shall be required to pay the bill amount in full provisionally or under protest subject to subsequent adjustment.