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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(vii) in The M.P. Water Supply Rules

(vii)In the premises where water meters are not fixed and water charges are levied at flat rate, no bills shall be sent to the consumer or the concerning Head of Office but the Head of Office shall recover the water charges at the flat rate as fixed from time to time and the schedule of recoveries thus made shall be sent lo Authorised Officer.