Section 362 in The Orissa Municipal Corporation Act, 2003
362. Provision of meters when water is supplied by measurement.
(1)Where water is supplied by measurement, the Commissioner may either provide a meter and charge the consumer for the same such rent as may, from time to time, be fixed in this behalf by the Standing Committee or may permit the consumer to provide a meter of his own of such size, material and description as the Commissioner may approve for this purpose.(2)The Commissioner shall at all times keep all meters and other instruments for measuring water, let by him for hire to any person, in proper order for correctly registering the supply of water, and in default of his so doing such person shall not be liable to pay rent for the same during such time as such default continues.
