- On and from the date on which these rules are brought into force in the State, provisions of all other rules in this connection in force before the above mentioned date, shall stand repealed.Form of Agreement[See Rule 24]Public Health Engineering Department Water Works at.......Agreement For Domestic/industrial Water ConnectionThis Agreement is made this.........day of........between the Governor of Madhya Pradesh acting through........(hereinafter called the "Supplier" which expression shall, which the context so admits include his successors-in-Office) of the one part and Shri .........son of..........................resident of...........(hereinafter called the "Consumer" which expression shall where the context so admits, include his legal heirs, successors, representatives, executors, administrators and assigns) of the other part. Whereas the consumer has applied in the prescribed form for water connection in his own house/house engaged or occupied by him/house under his trusteeship, bearing Municipal No..............situated in .............. (hereinafter referred lo as the said premises);And whereas the Water Works Department at ................... has granted inch size having ferrule domestic/industrial metered unmetered water connection in the said premises subject to the terms and conditions hereinafter appearing.Now, therefore, this agreement witnesses and it is hereby agreed as follows :-
