- Every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by agreement supply any owner or occupier of land with any water that he may require for any purpose for such remuneration, consistent with any rate or rates prescribed by rule, and on such terms and conditions, consistent with this Act and with any rule, as are agreed on between the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and such owner or occupier.
