Section 21(3)(e) in The M.P. Water Supply Rules

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(e) in The M.P. Water Supply Rules

(e)In case where a meter goes out of order or is under repair, the water charges at the discretion of the officer-in-charge of the water works shall be calculated as follows :-

(i)On the actual consumption recorded if the meter on test is found to register not more than five per cent show.

(ii)On the average or the immediately preceding and succeeding reliable readings.

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State of Madhya Pradesh - Subsection

Section 21(3)(e) in The M.P. Water Supply Rules