Section 4(2) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
(2)Where the application is made by the owner of the premises, it may, except where the sanction of a higher authority is required by any rule or order, be granted by the Executive Engineer on the applicant's signing an agreement promising to pay for the water supply at the rates sanctioned by the State Government from time to time and to observe the rules for the time being in force relating to the supply of water.
