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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(3) in Gujarat Irrigation and Drainage Act, 2013

(3)The rates shall be payable by the person on whose application the water supply was granted, or by any person who uses the water so supplied.
(B)Water rates for unauthorised used and waste of water.