Section 71A(1) in The M.P. Irrigation Rules, 1974

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State of Madhya Pradesh - Subsection

Section 71A(1) in The M.P. Irrigation Rules, 1974

(1)Water may be supplied with the prior permission of the State Government for any industrial purpose to the Private/Government Organisation at the rates not less than the rates specified in Column (3) of table below :-]

(1)	(2)	(3)
1.	From Government Sources	Rs. 1.00 per Cum.
2.	From Natural/Created own source	30 paise per Cum
3.	Regained of Water after use from Government source (e.g.Hydel Power Project)	07 paise per Unit (KWH) generated
4.	Regained of Water after use from Natural/Created own source(e.g. Hydel Power Project)	02 Paise per Unit (KWH) generated]

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State of Madhya Pradesh - Subsection

Section 71A(1) in The M.P. Irrigation Rules, 1974