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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(i) in The Madhya Pradesh Water Supply Rules

(i)Public fountains may be established by the local body with prior permission of Officer-in-charge of the water works at suitable place not hindering the public traffic preferably in poor localities. These fountains will be duly metered and fitted with waste not taps.