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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Rajasthan - Subsection

Section 98(1) in Rajasthan Panchayati Raj Rules, 1996

(1)In a village where drinking water is supplied through a public tap, pump and tank scheme or hand pumps by the Panchayat or entrusted to it for running and maintenance or where some charge is to be paid by Panchayat for drinking water supply to the Government, every resident of that village shall pay monthly water tax of Rs. 1/- (Rupee one) per head per month in case of piped water supply and Rs. 0.50 (Fifty paise) in other cases irrespective of the fact whether he uses the public tap, hand pump or not. Where water is supplied to the premises of a consumer, without a meter, a flat rate of Rs. 20/- (Rupees twenty) per tap per family shall be charged.