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

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(4)If at any time, it is found by the Executive Engineer that the plug has been removed or tampered with, without prior intimation to him, then water charges at the rates provided for the entire period from the date on which the intimation for fixing the plug was given shall be recovered from the owner.