Section 3(4) in The Water (Prevention And Control Of Pollution) Cess Rules, 1978
(4)The meters shall be affixed at the entrance of the water supply connections with the premises of the consumer or at any other place to be approved by the assessing authority, so that such meters are easily accessible for inspection and maintenance and for other purposes of the Act:Provided that the place where the meter is affixed shall, in no case, be at a point before which water has been tapped by the consumer for utilisation for any purpose whatsoever.
