The Manipur Water Supply Act, 1992

.,
•.
-
•
:
1
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llanipu,
I
ou,u,
--
•:acra,;o,
CHNA:Al'
PUBLISHED
BY
aUl1fOJttrY
.
• U90
f.;bal,
..
Tb\lrsday't
February
.
4.
1993
.
(Magh/1
15, 1t14)
GOVERNMENT
OF MANIPUR
SECRE'I
ARIAT:
LAW
.
& LEO
ISLA
TIVE
A.PR\&S
DEPARTMENT
.,
.
·,.<
..
-::
'1:'!''f"fi,
NO TI
FICATIO.N
Imphal,
the
?th February,
1993
No.
2/33/92-LegiL.-The following
Act
of
the
Legislature,
Manipur
whiah.
iemved
assent
of the Governor
of
Manipur
on
3-2-1993
is
hereby
publis1!Pd
in the
Maaiput
Guctte.
L:;IBGMClfA
SINGH;
Secretary
to
the
GovetnQleQt
of
Mauipur
•
•
THE
MANIPUR
WATER SUPPLY ACT,
1992
( Manipur
Act
No.
1 of
1993)
AN
ACT
'"
provick
for.,,,.
regulation
.of
water
'tupp.ly
in
the'
?tate.
h
it
e.n?ted
!>f
,the.
?Iatoie
of
Manipur
in
the
Fort,-tbird
·yeg:.«
the
Republic
of
India
as
faflows
:w
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..
,_,.
..
?tit·"·
,si..J
.;r
••••
r
®.Tliia1.?t-ll)tj·?
_lt&ll??
IM,lnp11r
Wa.tet:-Supply
AQt,
1992.
.
·
·
·
·
·
?
•
·
·
·
..
v
(bl
If
shall
?tend'
to
whole
Qf
the
$tattt 9,1' M!!Di?r
.
.
(c)
It
shall
come
into
force
on
such. date
and in
suc??tb.QGo?t?at
8:!
.• l':,,
r,?.
wne
to
time,
notify.
.
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:....:.:.
'fil'tlis
Act;
··11alfess
fhe
·
com.exf-014el\\4'e,flf<Pii-?;;
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2
(a)
uappellato
11utboi'iti''
means 4:n1
·
officer
?
tbe
O:>yetnment
may.
by
notification
in
the
official
Gaz¢11e,
appoint
for
the
purposes
of this
Act;
(b)
"loch.I
area"
means
a
Municipality, a
notified
area
or a
town
area
constituted
under
any
law
for
tie
ti.J)e
bejag
in
force and includes
such
other
area
as
the Government
may,
from
time
to
time,
declare
by
notification
in
the
official
Gazette;
(c)
''local
authority"
means
a
municipal
board,
a
notify
area
CtJ'lhnittee
,Of
a
town
area
committee
consut
!td
under
any-
Jaw
fo,, the
time
being
in force
and
includes
such
other
atithcfrity
as
the
Government
may;-fro°'
-·
time
to
time,
declare
by
boti}}c1.tio!Un1q?
om9,ial
:}azette;
(
d)
"owner"
Includesj-«
-:::
::: _:-:
(i)
every
person
who
is entitled .for
the
time
being
to
receive
any
rent
in
respect
of
the
l
ind
or building
;
(ii)
a
manager
on
behalf of
such
person
4
(iii)
any
agent
for
any
such-
person
I
(iv)
an
occupier
;
{e)
''premises"
means
any
land
or
building
or
part
of
a··
buildiag
and
includes
the
garden,
ground
and
outhouse
if
any
appertaining
to
a
building
or
pan
of
a
building
;
-
(f)
''prescribed'' means
prescribed
by
the
rules
framed
under this
Act
;
(g)
"prescribed authority"
means
the
Executive
Engineer
of
the
Public
Health
Eagineer
ing
Department or
such
other
officer
as
the
Government
may.
by
notification
in
the
official
Gazette,
appoint
;
•
(h)
"water
works"
means
a
lake,
pump,
reservoir,
cistern, tank,
duct, whether
covered
or
open,
sluice,
main
pipe, culvert,
engine,
hydrant, conduit
and
machinery,
land
building
or
any
device
for
supplying
or
used
for
supplying
water
or
for
protecting
sourcesofwater
su15ply
and
includes
such
other
streams.
springs
and
w.@11
ra?
the
Government
may,
by
notification in
"the
official
Gazette,
specify;,
3;
Provisions
of
water:-
(a)
The
Government
may
provide
any
area
witlr
a
supply
of
wholesome water
for
public,
commercial
and
domestic
purposes.
(b)
Fqr
the
purpose of
such
water,
s?-:,pJy
Jb,e
.fiov.ernment
ll,l!ly
cause
to be
constructed
or
maintained
such
water
works
as
may''be
necessary
and
may
erect
stand
pipes
.
or
eause
to
be
erected
by
the
?cal
;utharity
sufficient
and
convenient
stand
pipes,
wells or
pumps
for
the
use
of
inhabitants of
the
local
area,
4.
su,ply
of
water
other
than
d9niestkpurposes:-(a)
The
prescribed
11uth__orit:,
may,
subject
to
Such
conditions
as
may
be'prescrioe9.stipply
water.for
any
PUl'J>Olo.
other
than
a
domestic
purpose
on
receiving
an
appJicatioti:
in tfie
-pres-ctibed
forrri
specifying
the
purpose
fo.r which
suet.I
supply
is
,?q?d
-M4
the
quat1tity likely
to
_be cqnstJmed
in connection
!herewith;
and
execution- of a
deed
by
the
applicant
lo
the
prescribed
manner,:
·
-
·
Provided
that
t?
prescribed
authority
may
withdraw such
supply
at
aoy
time:
if
cou1ide?d
neoeaa1ry
to
do
so,
in
Qrder
.t<:>
maintllin
a
st1fti(.ie?
?J
of
?to•
for
domestw
purposes;
·
?
-;
?

3
·•
.Provided
further that for
the
purposes
of
wateriaglawns
and
.garqens,
suppl:,
of
water
shall be made
on
meter
basis
or
in such
<>:th.er
manner"
as
lll!J.Y
t?o?
prescribed.
··
··
·
-
(bJ
No
person
shall,
without
the written
permission
of
t,b.e
Pi'esctjbed
au?Pri.iy?
use
water
supplied
under
this
section
for,
any
purpose
other tha,n
thiJ.t
f9r
whi9.p
its
use
is sanctioned.
·
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·
·
_.,
·
·
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·
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·
5.
Supply
of water
t.o
-consnmersr-«
The
prescribe.9
authority
may, oa
application
by
the
owner
of
any
.•
premises
in
the
pre,ctJ!:>ed
manner. and
.on_
execution
cf
a
deed in the
prescribed
form,
arrange
for
supplying
water
fn>m
tb.o?
-
distribution
pipe
to him
for
domesticTpurposes
or
for
other
purposes
in
such
quantities
as
it
m<'ly
be
deemed
reasona
ble,
and
may
at
any
timelimit
the
q?tptity
cf
water tc'be
supplied
whenever
considered
necessary.
Explanationi=-
A
supply
of
water
for
domestic
purposes
shall
hQJ
be
?ep?
to
include,
a
supply,-
·
G
(..i)
for- animals
kept
for
commercial
purposes,
or.
for
washing
Yebjcles _where
such
vehicles
are
kept
for
sale
or
hire
or
where
such
vehicles ate
repaire? .
serviced
or
overhauled
such
as
workshops
;
(b)
for
any
trade,
manufacture
or
business;
(c)
for
fountain,
swimming pools or
for
any
ornamental
or
mechanical·
purpose;
(d)
for
purposes
of
watering
a
lawn
or
garden;
.
(e)
for construction
cf
building
or
for
filliµgprivate
ponds or
tanks
except·
storage
··
reservoir
co111tructed
for
·domestic
use
as
approved
by:
the
prescribed
autbotity.
·
6.
Disposal
of
application:-
The
prescribed
authority
shall
dispose
off
an
application
for
supply
of
water within
such
period as
may
be
prescribed.
·1.
Expenses
of
co11n..ection:=.:.
When the
request
of
the
applieant
for
grant
o[
water
supply
is
accepted
by
the
prescribed
authority
under
sections
4
and
5,
.
such
applicant
shall
at
his
own
cost,
'provide
all
communication
and
service
pipes
and
fittings
.and
cause
to be
carried out
all
work
of
laying
and
jointing
such
commu­
nication
and service
pipes
and
fittings
in
the
premises
for
which
such
connection
is
sanctioned,
s;:
Validity of
permission:-
An
order
permitting
water
supply
under
this
Act
shall
be
valid
for
a
period
of six
moAths from the date
of its
issue and
if
tho
person
.
to
whom such
permission
is
granted
fails
to
get
his
P.rem?. fitted
-with
pipes
and
necessary
connections
within the
said
period,
the
permission
Shall
.ht}
deemed
to
.
be
inPperativo.
9. Notice:-
Jl',
at
anytime,
supply
··-Of
water u
proposed
to
be
stopped
for
more
than
forty eight
hours
/in
J1ny,Jocal
a?::t,-
.
.tbe--
P?r? authority
ma?
inform
the
general
public
through
mass
media
_or
>
public
notice.
.
.
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?->.
=
10.
Power
to
lay
or
carry pipes:...;..
The
Gbvernment
may
lay
or
carry
aq
pipe,
for the
purpose
or
arrangiug
.or
maintaining_
supply
of.
wat«>r.
through.
across,
under
or
over
any
public
land,
road
street
and
may.
ataU times
do
all
acts and
tbiqs
which
may
be:
necessary
Qf
e)tpedi?ntfor.
repairing
.QJ"
maintaining
auch
pipes
in
an
effective
state
for
tho
purpose
for
which the
8'1QO,mt,
?
used:
j

?
'
.
\_,_
-.4
·
-
l>?vidcd.
that
sush
eie.<;utiqo
of
w<>rks
shall be
carried
out
with
least
inconvenience
to.
tho
public
and
within
a
reasonable
tfme:
-·
..
-
?yid?
r..,.rt?
?at
reasonable
coiµpep.sation
as
a?p.ro?ed
hr
..
tho
_prcs?bed
?1?
shall
be
pai4
to such owner
for
*'11Y
daµia?e
sustained
by
ti.tm
and
dmctly
Gcoasioned
in
carrying
out
such
operations:
·
Provided
also
that the
prescribed
authority
shall
cause
not
I?
thl,Ul
fifteen
.,_ys,.
notice
in
writing
to
be
given
to
the
owner;
before
commencing
any
operation
under
?
si:,ction,
,xcc,pt
?
cases,
where
urgent
action
is
considered
necessary?
the
prescribed
autho,ity
may,
by
order
dispense
with
such
notice.
11.
Charges
for
water
soppJy:-The
Government
may,
from
time
to
time by
notifulati&J(l
in
the
official
Gazette,
fix the
flat
rate
or
rates
of
charges
on
motere«
?
-Ii!
.O.fl
·?
bas?
of
number
P,f
poiots
installed
or
the
dimension
of water
p1po
connected
or
otherwise, payable
by
Jbe,
consumers
for
supply
of
water
under
thll
A?;
.
-
•
Provided
th?t
t1'e
rate
Qf
char1es
for
suppJy
of
wllter
oth?r
th,?n
domestic
purposes
shall
not
be
less
than
double
the rates
char,ed
for domestic
uses.
12.
Meters:--
(a)
The
preacrib.ed authority
may
install
meter
for
the
purpose
of
measuring
and
recording
the
quantity
of
water
consumed in
any
premises
or
by
an,y
person
at the
cost
of
the
consumer
who
will
deposit
the amount
as
fixed
by
the
Oovernment,
to
the Public Health
Engineering
Department.
(b}
'l'he
prescribed
authority
may
fix
a
meter
at
a
convenient
point
withill
the
l)IO_lllii;es
of
t?e
consumer.
13.
Repairs:-
All
meters,
connections.
pipes
and
other
wor?s
inc?dental
to
the
supply
of
water
to
any
building or
land shall
he
supplied,
repaired.1
extended
·
?d
alt?red
.
as
may
be
necessary
at
the
expense
of
the
consumer
but
shall be
under the
control
of the prescribed
authority.
14.,
Separ?n
of
pr?mi$.es
for
water
supply:-
In
any
case
in
which
a
service
line
from the
main
line
or
?tribution
pipe
supplies
water to
two
or
more
prelllises,
tJ;ie
prescribed authority
way,
by
written
notice
require
the
owners
of
such
premise,
to
lay
separate
service
pipe,
for·
the
?rate
pre.mises
and
the
expenses
thereof
ahall
be
boene
by·
such
owner
in
?h
proportion
as
may
be
d.etermined
by
the
prescribed
authority.
·
·
15,
Con..?
from
conveying
main:...,...
No
??son
shall,
at
any
titDo
make
or
eause
to
be
made
any
connection
from
?veying
main.
.
16.
Indemnity:---
Tlie
Government
aliill
not
?
liable
.to
any
damage
?
penalty
for
discontinuing
tho
supply
of
water
or
Anlur
tt>:
sui,ply
water
to
an,
local
area
if the
cause
of
such failure is
beyond
the control
of
the
Oovemmenr.: .·
17. Maintenance of
·supply
of
watff:...,..
The•
prescribed
authority
?aY.,
from
time to
time
regulate
thir
.1mpply
of
water
under
this
Act.
18. Structure
over
water
works:-
No
structure
shall
be
erected
over
or
under
?·
water-works without
'the writ&n
permissios:a
of
the
preseribed
authori™.
·
,,
\9.
??fJfiti_on
of
aotlv.ie?:?
No
persQn,
?11.-
·
.
":Ci)•
'?ave.
tilter,
ihjtire, damage
or
in
any
way. intbifet••wjth
?ho
demvcate4
.
'
W&tet'\rofkj;
s
.
•
.
.
t
,
....
;

5
(b)
carry
on
within
the
area
aforesaid
any
operation
of
manufacture,
trad¢
or
agriculture
or
do
any
act
whereby
tho
water
of
any
such
water
worka
may
be
rendered
less
wholesome;
.
(9)
do
any
other
act
which
the Government
may,
notify
in
the
official
Gazette.
.
20. Meter
reading;-
The
prescribed
authority
may
authorise
any person
to
take
rcadin1
of
meters
Installed
in
any
promises
to
which water
is
supplied
under
this
Act.
21.
Obligation
of
the
owner
to
give
notice
of waste
of
water:-
The
owner
of
every
premises
in
which water
is
supplied
for
a
specific
use
under
this
Act
and
water
so
supplied
is
misused
within
his
knowledge
shall be
bound
to
give
notice­
of the
same
to
the
prescribed
authority.
-
22. Power
to
enter
premises:-
(a)
Any
person
authorised
in this behalf
by
the
prescribed
authority
may
enter
into
any
premises
for
the
purpose
of
-?apecting any
water
installation.
(b)
If such
person
is,
at
any
time,
refused
admittance
into
such
premises.
for the
aforesaid
purpose
or
is
prevented
from
making
such
examination,
the
prescribed
authority
may,
after
giving
notice
of
not
-less
than
twenty
four
hours,
cut
off
the
supply
of
water
to
that
premises;
Provided that
if.
any
such
place
is
an
apartment
in
the actual
occupancy
of
a
woman
who,
according
to
custom
does
not
appear
in
public,
such
officer
shall,
before
entering
such
apartment,
give
notice
to
such
woman
that she
is
at
liberty
to
with4raw
and
shall
afford
her
every
reasonable
facility
for
withdrawing,
and
may
then
enter
the
apartment.
23. Disconnection
of
water
supply:-
(a)
Notwithstanding anything
contained
in
this
Act,
the
prescribed
authority
may
cut
off
the
connection of
any
premises
to­
which
water
is
supplied
under
this Act
or
may
turn
off such
supply
on
any
of the­
following
grounds:-
(i)
if,
after
the
receipt
of
a
written
notice
from the
prescribed
authority
requiring
him to
refrain from
so
doing,
the
owner
of the
premises
continues,
to
use
the
water
or
to
permit
the
same
to
be
used
in
contravention
of thi1
Act
or
any
rule
made
thereunder;
(ii)
if
any
pipe, tap,
work
or
fitting
connected with the
supply
of
water
to
the
premises
be
found, on
inspection
by
an
authorised
person,
damaged
or
to
be
out
of the
repair
to
such
an
extent
as
to.
cause
IO
serious
a
waste
or
contamination
of water
that
in
the
opinion
of the
prescribed
authority
immediate
prevention
.is
necessary;
or
(iii)
if
there
is
any
water.:pipe
situate4
within
the
premises
to
which
no
tap­
or
other
eflicjeni
mean_s
_o.f
tqpaing
the water
off is
attached;
or
(iv)
if,
by
reason
of
a
leak•se
in
tho
pipe,
or
fitting,
damage
is
caused
f<>
the
public
street
and
immediate
prevention
i$
neces?ry;
or
(?
if
tho
owner
of•
,he
Pt.m:Pi.eof
refuees
or ne,lc,cts
.,
to
·
pay
a
bill
of
water
charges
within
fifteen
days
from
the.
date.
?f the
receipS
of
fhe·
bill; or
?,
(vi)
t
if
.,tho
pr,mises
are
.1ZP.OFOUl)iad·: Qr·
·
--
-
·
'
.
(vii)
If
direct
pumping
of
wafer
from
the
wator
'pipo
;
jj dOJ:10
·
by
a
consumer
•
..

(
1
.
(b)
?en
.?1t0;?ppl??
_b??.,C\J?,
Qff
Qf
turne<toff
"!\4,W
..
qla?.(!)
?.
sub­
ae,ction
(a);
t?
J?,!'<'scr1?ed 4Uth?j:«Y.:¥.1f?
,,rt??
t,ae.,
aµp*.
RP.;W?nt
of
all
iums
for.
non-payment
of
which
tfye
supply.
,w?, cuCq!ft.
..
9r·0?i
off
plus
reconnection
fee
as
may
be fixed
by
tile
Government
from time·
'to
'Hme.
:
;
.
•
.
.
;
--l
·
'._,
:
..
_·,
.
?\.
·-. ,_,,
.
\
""·'
(c)
No
action
taken
under
this
section
shall
relieve
any
ponot(.from
any
})enalties or
liabilities
which
he
may
otherwise
have
incurred.
24.
Injuring
meter
or
ftttings:-
No
person
shall
injure
or stiffer to
bl,
injured
any
meter
or
fitting.
25.
Fraud
in
resped
of
meteJt;
....
No
person
shall-
(a)
ait?r
the
meter
index,,
Of
pr?veot
any
meter
fro?
recording
the
ai;tual
·
·
quantity
of
water
supplied;
or
·
(b)
abstract
or
use
of
water
/before
it
has
been
recorded
by
the
meter.
26.
Appeiils:-
{a)
Subject
16 the
provisior.s
of
sot-section
<b),
?
a?
shall lie
from
every
order of
the
prescribed
authority
under
this Act
to tho
appellate
authority.
th)
Every
such
appeal
shall
be
preferred
within
ninety
days
from
the
dat?
of
order.
(c)
On
receipt
of
any
such
appeal,
tLe
appellate
authority
shall,
after
givi?g
?er
appellant
a
reasonable
opportunity
of
being
heard
and
after
making
such
enquiry
as
it deems
proper,
dispose
off
the
appeal.
_
27.
Penalttesr=-
A
person
who
contravenes
any
of the
provisions
of.
this
act
and
rules rram
..
1
there under
shall
be
punished
with
simple
imprisonment
of
one
montll
with
may
?t?IJd
to
six
months,
or
with
fine
of
rupees
five
hundred
which
may
extend
co
rupees
three
thousand,
or
with
both.
.
28.
Repeated
olfence
:- Whoever,
having
been
convicted, Qf.
an
·oJfenco
pun_ishable
under
this'
Act,
is
a_?in
g.uilty
of.
an
<:.·f,fe.nce
_und(?r
-?h?a
Ac,t
s?ll
be
subject
for
every
sucii·
sub.sequent
offence
to
1?pnsonment
wb1cti
may
exti,hd
•tc,
one
,ears;
wnb
or
without fine.
·
2!J.
Sanction
of
Prosecution:- No
prosecutioa sh:aU
tie
instituted
under
this
Act
without
the
permission
in
wi;itini
..
of
t.hc
presqr,i.btd
autJ\qrity
..
'
'·30_
?P?Ieg_dtion:-Th?
v?v?fn.?inim??
•.
by
n?,iij??t·1'
i#,
t??)1.fflcw
Gazette.
d\rect
.t}faf
l!P.Y.
po\Ver
exew?saNe bf,
ii
0Jl44r}};u,.
:iXCt
;J,y.l;
p)???
J:liereu?dcr
::???
??r?:????
tob:u??::!:!?rt?1s?u?:it??··
?:cr?i?\?r:??tf
tmM.Jf::::??
t? GQV?Jirment
a§
tml.Y
be
'SJ)?itii,4 iq.
tli,,, no??
31.
ProtectiJn of
a?Hoh
take?
?n1ier tfil.s
ActC
Noslrlt
p;?;ti??
Of
other
prbc'eemag
sludl!Ua
a'gaimt:_iny
poHon
'Nt.
•n?dene
oit
m?dici
te
be
dona
under this
.K.ct;
in,
gotldf.
Nitll:
·
·
'
·
.
.321,
M,!t-J!ati
??(I).?.:
·aoftl?m,nt.
-.·.
•. J?.:'.i\iM···.•··.·
_nal?
..
•fqtcltiyin&
rnto,
e?t
GeJ)?b;;ifllti•JNJ
•.
,
·
<
,
·
-
·
...
·
·
r::
·
'•
(b)
In
particular
and
witlout
prljut11d<ztf:1(1116rt11y,iif•tillloii1 ·?
'$??,.t?,M.-.1i'J:?f??i'J}ff'
7l
"}7
:•}
"'.,JC,
;';:;

1
••
..
7
(i)
regulating the
size
and
nature
of
pipes,
taps
and,-
oUier
·
fittings
wraen.,
within
or
outside
any
premises;
(ii)
tile
prevention
of
injury
or
contamination
to
souces
and
means of
watw
supply
and
appliances
for
tho
distribution
of
water,
(iii)
the
manner
In
which
connections
with
wate,
works,
pipes
may
be
constructed,
altered
or
maintained;
(iv)
the
use,
maintenance and
inspection
of
meters
and all
meters
in
connection
with the
use
of
water and
turning
on
and
off
and
preTonting
wa1to
of
water;
(v) :tho area
of
a
lawn
or
garden;
(vi)
any
other
matter
which
is
to
be
or
may
be
preseeibed,
,
(c)
Every
rule made
under
this
Act shall
be
laid
as
soon
as
may
be
af$Ct
it
is
made,
before
the
Assembly
while it
is
in
session
for
a
total
period
of
not
leas
than
fourteen
days
which
may
be
comprised in
one
session
or
in
two
or
moro
successive
sessions
and if
before
the
expiry
of
the
session
in
which
it is
so
laid
or
the
sessions
aforesaid, the
Assembly
makes
any
modification
in
the
rule
or
decides
that
the
rule
should
not
be
made, the
rules
shall
thereafter
have
effeo(
on
only
in
such
modified
form
or·
be
of
no
effect, as
the
case
may
be,
so,
however,
that
any
such
modification
or
annulment
shall
be
without
prejudice
to
tho
validity
of
anything
previously
done
under
that
rule.
33.
Repeal
and
Savings:-
{I)
The
Manipur Water
Supply
Act,
1973
(Manipur
Act
No.
6
of
1973)
shall
stand
repealed
on
the
day
this
Act
comes
into
force.
(2)
On
and
from
the
date
on
which
tlle
provisions
of
this
Act
are
brought
into force
in
the
State
of
Manipur,
anything
done and
any
step
taken
(includina
order, scheme,
rule,
form
or
notice)
any
action
taken
under
the
repealed
Act
shall,
in
so
far
as
it
is
not
inconsistent
with
the
provisions
of
this
Act,
continue
to
be in
force
unless
antil
it is
superseded
by
anything
done
or
any
action
taken
in
accordance
with law.
---
Printed
at
the
Directorate
of
Ptg,
&
Sty.,
Manipur/320-C/4.2-93.
-

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