Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in The M.P. Water Supply Rules

3. Purposes for which water can be supplied.

- The supply of water under these rules is intended ordinarily for bona fide domestic purposes and the water so supplied shall not be used for any other purposes without the previous permission in writing from the Officer-in-charge of the water works.