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State of Uttarakhand - Section

Section 14 in The Uttarakhand Water Tax on Electricity Generation Act, 2012

14. Assessment of water drawn by user.

(1)The Commission shall install or cause to be installed flow measuring device within,the premises of Scheme or at such other place where the Commission deems fit for purposes of measuring the water drawn for electricity generation or may adopt any indirect method for assessment of water drawn by the user.
(2)The Commission may either install or, require a user to install a flow measuring device as per the specifications approved by the Commission at his premises or at his location or at such other place as the Commission may direct and thereafter adjust the expenditure incurred by such user on such installation towards the water Tax payable by the user.