Section 162 in The New Delhi Municipal Council Act, 1994
162. Power of Chairperson to provide meters.
(1)The Chairperson may provide a water-meter and attach the same to the service pipe in premises connected with municipal water works.(2)The expense of providing and attaching a meter under sub-section (1) shall be paid out of the New Delhi Municipal Fund.(3)The use, rent to be paid for such use, maintenance and testing of meters shall be regulated by orders made by the Council in this behalf.
