[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 71 in The M.P. Irrigation Rules, 1974
71. [ [Substituted by Notification No. 29-51-78-ML-33, dated 30-6-1978.]
Section 40. - Water may be supplied for any village tank, town or for industrial purposes and to a Corporation at the rates not less than the rates specified in column (3) of the Table below as prescribed and approved by the Government:-| (1) | (2) | (3) |
| 1. | Village Tank | Rs. 300 per 10,000 eft from 15th July to 31st October and |
| Rs. 600 from 1st November to 15th July; | ||
| 2. | Industrial purposes | Rs. 20.00 per 10,000 cft; |
| 3. [ [[Substituted by Notification No. 18-1-91-M-XXXI-1219, dated 13-12-2001 (w.e.f, 6-6-1998). Prior to substitution it read as under:'3. Corporation and Towns - Rs. 12.00 per 10.000 c.ft. except where high rates exists or are agreed upon.']] | Recovery of water after use from Government source (e.g.Hydel Power Project) | 10 paise per unit of Electricity (KWH) generated andescalation charges at the rate of 0.50 paise per unit ofElectricity per year.] |