Section 5 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
5. Disputes regarding measurement of the distance.
- In case of the any dispute regarding the measurement of the distance of five hundred metres, as contemplated in the sub-section (1) of section 3, the aggrieved person or authority may refer the matter to the Tahsildar who either himself or through a Revenue Officer, not below the rank of a Circle Inspector, shall get the measurement verified within fifteen days from the date of receipt of the complaint, after giving information in writing the aggrieved party of the date and time of measurement.
