(1)The Board may provide water meters to measure the consumption of water by any person using water supply by the Board and, until the contrary is proved, it shall be presumed that the quantity of water shown by the meter has been consumed:Provided that the Board may in its discretion permit a consumer to use his own water meter.(2)The use, installation fees and rent to be paid for such use, maintenance and testing of meters shall be in accordance with regulations framed under his Act.
