- In all cases in which dispute arises as to the application of the above rules, the matter shall be referred to the officer-in-charge of the water works within a period of 30 days of the date of orders passed by the authorised officer. An appeal may be preferred to the Superintending Engineer concerned within a period of thirty days from the dale of orders passed by the officer-in-charge of the water works and the decision on the appeal by the Superintending Engineer concerned shall be final.
