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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(3) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(3)Bills will be issued as per the billing cycle and the consumers are advised to watch for timely receipt of bill. If the bills are not received within a period of seven days from normal date of issue of bill, the consumer should enquire about it at the local office where the bills are prepared. The Assistant Engineer, on payment of Rs. 5/- (Rupees five) shall issue duplicate bill. The fact that a consumer has not received the bill or received the bill after due date of payment will/shall absolve his liability for payment.