- In these rules, unless the context otherwise requires :-(a)"Water Works" means the machinery and equipment owned by State Government for the supply of water under these rules;(b)[ "Officer-in-charge" means the Executive Engineer, of the Division under which the water works exist, but if that water works is at a place other than the district head quarter then, the Assistant Engineer concerned] [Substituted Notification No. F-1753-464-35-1-79, dated 27-5-1979.];(c)"Authorised Officer" means the Officer-in-charge or the Water Works and works connected therewith and includes any other officer authorised by the Officer-in-charge in this behalf;(d)"Consumer" means any body corporate, person or persons supplied or applying to be supplied with, or using the water from the water works, or any person or persons otherwise liable for payment of water tax or water charges;(e)"Water Works Main" means the distributing pipe line carrying water from the water works;(f)"Communication Pipe" means the portion of the pipe line between the main and the meter stopcock valve;(g)"Departmental stopcock or valve" means Gland-cock or valve fixed on the ferrule or the communication pipe lo control flow of water, through the meter;(h)"Ferrule" means a ferrule connecting a communication pipe with water works main;(i)"Meters" means the apparatus fixed for measuring the quantity of water supplied;(j)"Premises" means any house or building (inclusive of the grounds attached thereto) or its parts or any tenements thereof, or any other land in respect of which water is supplied or(k)"Storage Cistern" means any cistern for storing the water supplied by water works but shall not include a cistern for storing rain water or hot water or water for flushing or other sanitary needs;(l)"Plumber" means any person engaged in pipe laying and fitting and licensed by the Officer-in-charge or the Authorised Officer;(m)"Agreement" means the agreement in the prescribed form executed by the person or persons desiring water supply from the water works;(n)"Domestic Supply" means water supply for bona fide domestic use of drinking, bathing, kitchen, gardening and for house hold sanitary fittings;(o)"Non-domestic supply" means supply of water for purposes other than those covered under domestic supply;(p)"Industrial Supply" means supply of water for industrial purposes;(q)"Water tax or water charges" water tax or water charges shall mean the rates of water supply as fixed from time to time for domestic or non-domestic or industrial supply. Rates shall be filed by the State Government for State owned water works;(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;(s)"Flat Rate" the flat rate shall mean the Water tax leviable on the supply where meters are not fixed and shall be fixed by the State Government from time to time.
