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State of Maharashtra - Section

Section 4 in Hyderabad City Water Supply Act 1954

4. Powers to order fixing of meters or disconnection of the supply of water.

- The authority may by notification order-
(1)
(a)the fixing, within such time as may be specified in the said notification, by the consumers at their own cost, of meters on all pipe connections, whether new or existing unmetered connection, within the whole of the area or a part thereof;
(b)the disconnection of the water supply, should any consumer fail to comply with the said order, or
(2)the fixing of meters, departmentally or otherwise, at the cost of the consumers.