Section 20 in The Faridabad Complex Water-Supply Bye-laws
20.
(a)In case the meter is out of order of found to be tampered with or under repair or under test or the existing un-metered water supply is not converted into metered supply within the specified period, the Administration shall charge water rate to be fixed by the Chief Administrator taking into consideration the discharging capacity of the connection depending upon its size, length, number of taps, size of the plot, hours of supply, etc.(b)For the purpose of these Bye-laws a meter shall be deemed to be out of order if:-(i)It is found on test to be registering either more than 6 per cent fast or more than 5 per cent slow.(ii)It is found on inspection to have been damaged or tempered with or its seal is missing.(iii)It has failed while on water connection to register consumption of water drawn through it.(iv)Thee total consumption recorded by it is lower than the total of the consumption recorded by connected subsidiary meters by more than 6 per cent.(v)When there is obvious error in recording consumption recorded by the meter.(vi)If there is reason to believe that the consumption recorded by the meter is not correct, having regard to consumption records of the past or subsequent reading and other circumstances of the case.[21. Bill of Demand. - The bill of demand for meter rent and water consumed shall be presented to the consumer each month. The consumer will get a rebate of 10% on the charge of water consumption if he pays within 10 days from the date of presentation of the Bill. However, if the consumer fails to make the payment within 15 days from the date of presentation of the Bill, he shall have to pay the surcharge @ 10% on the charges of water consumption.] [Substituted vide Haryana Government Notification No. FCA(T)-77/2 dated 18.1.1978.]Explanation. - For the purpose of this Bye-law a bill shall be deemed to have been duly presented if it is sent to the registered address of the consumer.
