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State of West Bengal - Section

Section 262 in The Calcutta Municipal Corporation Act, 1980

262. Power of Municipal Commissioner to provide meters. -

(1)The Municipal Commissioner may provide a water-meter and attach the same to the supply pipe in the premises connected with the service mains of the Corporation.
(2)The expenses of providing and attaching a meter under sub-section (1) shall be paid out of the Municipal Fund.
(3)The use, rent to be paid for such use, maintenance and testing of meters shall be governed by the regulations made in this behalf and shall form a part of the Municipal Water-Supply, Sewerage and Drainage Code.