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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(r) in The M.P. Water Supply Rules (r)"Minimum charge" Minimum charge shall mean the minimum water tax leviable for metered connection irrespective of the meter reading which shall be fixed by the State Government for all sizes of connections;
