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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(d) in Rajasthan Panchayati Raj Rules, 1996

(d)In case of private connections at the premises of the consumer, the connection shall be disconnected in default of payment of water charges in time after giving 15 days notice to the consumer. The said connection shall be renewed up to two times the dues along with penalty up to two times the dues levied by Panchayat.