Section 4(3) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
(3)Where the application is made by a person other than the owner of the property, it may, subject to the provisions of sub-rule (2), be sanctioned by the Executive Engineer on the applicant undertaking to pay three months' estimated water charges in accordance with rule 8, 9 or 12, as the case may be, and the usual water charges on the prescribed dates under these rules.
