(1)Water rates shall be levied on an unit of 20 gunthas or on a multiple thereof :Provided that, when water is supplied to an area which is less than or is not a multiple of 20 gunthas, the rates for the supply of water to the area less than 20 gunthas or to the residue of any area over a multiple of 20 gunthas shall, upto 10 gunthas, be levied as for a supply to an unit of 10 gunthas and, exceeding 10 gunthas, as for a supply to an unit of 20 gunthas.(2)Water rates shall be payable on the whole area in respect of which sanction to supply has been given whether water is actually taken or not provided always that water for such supply was available.
