(1)if the owner or occupier of any premises to which water or gas is supplied through a meter desires to have the meter tested, he may send a written application to the Board, and such application must be accompanied by a fee of five rupees.(2)Upon receipt of any such application and fee, the Board shall forthwith cause such meter to be tested, at a time and place to be specified in a notice to be served upon such owner or occupier.(3)If such meter is found, upon being so tested, to be incorrect by more than two per cent the said fee shall be returned to the person who sent it.
