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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Water Supply Rules

(1)Whoever, bathes or washes cloths or other articles at a public stand post or tempers with or damages a public stand post draws or attempts to draw water from a public stand post except by the proper method or wilfully wastes water from a public stand post shall be liable to pay damages assessed by the Executive Engineer, Water Works concerned.