Section 180 in The M.P. Municipal Accounts Rules, 1971
180.
(1)The demands under the metered connections shall be collected by sending monthly bills to the consumer. In case of unmetered connections there is no necessity of sending monthly bills every month. In the beginning of the year a book containing names of 12 months shall be supplied to each consumer. The consumer shall be required to pay the money upto the date entered in the book. If the money is not paid up to the date fixed in the book, a penalty shall be imposed according to the rules in force.(2)The other receipt pertaining to water works are :-(a)Fees payable under the water supply rules;(b)Size of pipes and fitting;(c)Charges for repairing tap, etc.;(d)Sale of rejected articles;(e)Miscellaneous receipts.They shall be paid direct at the Municipal Office and necessary particulars shall be given in the receipt and its counterfoils to admit the transactions being easily identified. If a demand is not settled, as soon as it occurs, its adjustment shall be watched through the register of miscellaneous demands and collections. The Engineer or Water Works Superintendent or overseer shall receive no application for any kind of work for which any fees or charges arc payable unless accompanied by a receipt from the sum due.
