Section 16 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
16.
If the meter fitted to the house connection showed defective reading or the meter was found defective for more than a week, then in such a case, the meter reading recorded during the corresponding month of the previous year will be taken into consideration for assessing the charges of water connection for the period in question. If such particulars couldn't be ascertainable, the Commissioner can determine the quantum of water on the basis of statistics gathered and considered fit and the charges will be assessed and collected, based on the above quantum. The decision of the Commissioner will be final.
