(1)Every water-rate leviable or charged under this Act shall be payable in such instalments and on such dates and to such officers as shall from time to time be determined under the orders of the [State Government], [and if the person who is liable to pay such instalment makes default in such payment on the date when it becomes due, he shall be liable to pay interest at such rate and within such period as the State Government may by order determine] [These words were inserted by Gujarat 6 of 1984, section 7(1).][****] [The words 'or of any sCommissioner empowered by the Provincial Government in this behalf' were deleted by Bombay 28 of 1950, Schedule]
