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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(d) in The M.P. Water Supply Rules

(d)Any person on whose premises a meter has been installed may apply to the officer-in-charge or authorised officer, of water works to test it and thereupon it shall be tested. The testing charges shall be as follows, which shall be payable along with the application and shall not be refunded on any ground.