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State of Maharashtra - Section

Section 5 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

5. Attachments and fees therefor, etc.

(1)Attachments to the water main shall be made by the Executive Engineer according to the specifications laid down in the Public Works Department Hand Book, from time to time.
(2)In respect of each of the attachments having a diameter specified in column 1 of the Table below, there shall be paid in advance a fee specified in column 2 thereof :-Table
Diameter of attachment Fee inRs. nP.
1 2
⅜ “ ... ... 4.00
½ “ ... ... 5.00
¾ “ ... ... 6.00
1“ ... ... 8.00
1 ½ “ ... ... 14.00
2 “ or above ... ... As per estimate on each application
(3)Where any attachment described in column 1 of the Table below is cut off for any reason (including the non-payment of fee), there shall be paid in advance before re-opening the supply of water the penalty specified in column 2 thereof :-Table
Attachment having a diameter of - Penalty inRs. nP.
1 2
⅜ “ ... ... 2.00
½ or ¾ “ ... ... 3.00
1“ ... ... 4.00
1 ½ “ ... ... 5.00
2 “ or above ... ... 7.00
(4)All service pipes from the connection on the water main to any premises shall be laid by the owners thereof through the agency of a licensed plumber according to the specifications of the Executive Engineer.
(5)All cocks and taps attached to service pipes in any premises shall be of the screwdown pattern and not of the plug pattern.