Section 37(4) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(4)Meters shall be installed and owned by the Authority and cost thereof shall be paid out of the fund of the Authority:Provided, however, that the Authority may realise for the meters such charge as it may from time to time specify by regulations.Explanation. - In this section the expression "owner" includes an occupier where the premises or any part of it is in the occupation of such occupier and a separate water-supply connection stands in his name.
