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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(3)If a tap is not required, the owner may remove the same and fix an iron plug in its place in which case no charge shall be made, provided that written intimation in that behalf is received in the office of the Executive Engineer eight days in advance and it is duly verified by the Executive Engineer.