Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 20 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

20. Testing fees for meters.

(1)If any owner or tenant desires that the meter fixed to his attachment should be tested, then he shall pay in advance the testing fees specified in column 2 of the Table below, according to the diameter of each attachment specified in column 1 thereof :-Table
Diameter of attachment Testing FeesRs. nP.
⅜ “ ... ... 3.00
½ “ ... ... 3.00
¾ “ ... ... 3.00
1 “ ... ... 3.00
1 ½ “ ... ... 5.00
2 “ ... ... 5.00
2 ½ “ ... ... 5.00
3 “ ... ... 10.00
3 ½ “ ... ... 10.00
4 “ and above ... ... 10.00
(2)If the meter on testing is found to register incorrectly, i.e.. fast or slow beyond a margin of a 5 per cent, either way, the testing fee shall be refunded and it shall be lawful to the Executive Engineer to correct the water rate bill accordingly.
(3)If the meter is found to register correctly, the testing fee under sub-rule (1) shall not be refunded.