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State of Madhya Pradesh - Section

Section 176 in The M.P. Municipal Accounts Rules, 1971

176.

A Meter book in Form No. 105 shall be kept for all metered connections. After all the meters have been read the book shall be sent to the Municipal office about the 15th of each month to enable the necessary entries to be made in the demand register. The register shall be returned to the water works section at the end of the month.Note. - A record of water registered by a meter must be supplied monthly to the consumer.