Section 4 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
4. Application to be made for attachments and detachments to water mains.
(1)Any person desiring to have attachments to and detachments from the water main shall make an application in that behalf to the Executive Engineer in the form approved by him.(2)Where the application is made by the owner of the premises, it may, except where the sanction of a higher authority is required by any rule or order, be granted by the Executive Engineer on the applicant's signing an agreement promising to pay for the water supply at the rates sanctioned by the State Government from time to time and to observe the rules for the time being in force relating to the supply of water.(3)Where the application is made by a person other than the owner of the property, it may, subject to the provisions of sub-rule (2), be sanctioned by the Executive Engineer on the applicant undertaking to pay three months' estimated water charges in accordance with rule 8, 9 or 12, as the case may be, and the usual water charges on the prescribed dates under these rules.
