Section 45(1)(b) in The Orissa Water Supply and Sewerage Board Act, 1991

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(b) in The Orissa Water Supply and Sewerage Board Act, 1991

(b)if after the receipt of a written notice from the Board requiring him to refrain from so doing, the consumer continues to use the water or to permit the same to be used in contravention of the provisions of this Act or any Rules or Regulations or bye-laws; or

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State of Odisha - Subsection

Section 45(1)(b) in The Orissa Water Supply and Sewerage Board Act, 1991