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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(1)In cases of category (ii), (iii) and (iv) above, quantity of wastewater/sewage generated shall be computed as 80% of water consumed through the water meter, tanker water supplied from PWD and or any other source including own source of any kind of water all taken together making up the demand as declared by the consumer. The Executive Engineer shall examine and assess the wastewater/sewage generation as and when felt necessary by him and his decision as to the quantum of wastewater/sewage generation shall be final and binding on the consumer.In case of variation in the quantum of generation of wastewater/sewage is likely to last for more than three months, the consumer shall intimate the same to the concerned Executive Engineer.