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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in Hyderabad City Water Supply Act 1954

(2)No person to whom a private supply of water is furnished shall, except when the water supplied is charged for by measurement, permit any person who does not reside on the premises in respect of which water rate is paid to carry away water from the premises to which it is supplied.