Section 3(10) in Arunachal Pradesh Water Supply Act, 2015
(10)Provision of Water Meters(i)The consumer, at his own cost, shall provide a water meter at a convenient point of service pipe between the premises and Government main after obtaining approval from the competent authority.(ii)All meters, connections, pipes and other works incidental to the supply of water to any building or land shall be supplied, repaired, extended and altered as may be necessary at the expenses of the person requiring such supply but shall remain under the control of the Government.(iii)Notwithstanding anything contained in sub-clause (i), the competent authority shall have the power to install its own water meters to any connections wherever need arise and shall recover the cost of water meter from the consumer.(iv)Whenever water is supplied under this Act through a meter, it shall be presumed that the quantity indicated by the meter has been consumed, until the contrary is proved.
