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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(1) in Assam Urban Water Supply and Sewerage Board Act, 1985

(1)For calculating the amount payable by the owner of any premises for consumption of water, the Board may determine the quantity consumed on the basis of readings recorded by a meter attached to the premises.