Section 20(a) in The Faridabad Complex Water-Supply Bye-laws
(a)In case the meter is out of order of found to be tampered with or under repair or under test or the existing un-metered water supply is not converted into metered supply within the specified period, the Administration shall charge water rate to be fixed by the Chief Administrator taking into consideration the discharging capacity of the connection depending upon its size, length, number of taps, size of the plot, hours of supply, etc.
