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State of Madhya Pradesh - Section

Section 21 in The M.P. Water Supply Rules

21. Meters.

(1)Meters and meter readings-All meters, indicators and special apparatus required for metering the supply of water shall be installed, sealed and maintained by the water works on the premises of the consumer and shall be charged in accordance with Rule 21 (3) (c) of these rules.
(2)
(a)The consumer, if he so desires, may install his own meter on getting his meter tested as per rules (for which testing charges shall not be refunded).
The authorised officer may at his discretion test meters owned by consumers any time during their service. If the meter goes out of order or is found to register incorrectly, the owner shall have to replace or get the meter repaired at his cost within such period as may be specified in this regard during which period the Authorised Officer may fix a substitute meter. The cost of installation of substitute meter and its rent is recoverable from the consumer.
(b)In any case no meter shall be fixed or connected to the system except by the authorised officer of the water works and such meters sealed by the authorised officer. When any meter is provided by the consumer or purchased by the consumer from the water works, the consumer shall be responsible for maintaining his meter and metering equipment in good order within the meaning of the rules.
(c)The water works shall, as far as possible, have its meters tested and calibrated once a year.
(d)The readings of meters shall be taken once in each month or at such intervals or limes as the officer-in-charge or authorised officer may think expedient. Every reading of each meter so taken shall be entered immediately after being taken on a chart to be attached on or near such meter so as to be available at all times for the inspection of the consumer.
(e)If the officer-in-charge of the water works or his representative have reasons lo believe that a meter or meters on the premises of a consumer is arc incorrect (which includes stoppage, slow or fast meters) and in the absence of a check meter, the correct quantity shall be determined from the average of the readings of the last three months.
(3)
(a)On every connection meter shall be fixed. Meter from ½" to 1-½" if available shall be supplied by the water works. For meters above 1-½" size the consumer shall have to make his own arrangements.
(b)For all such meters as supplied by the water works from ½" to 1½" size a security deposit of Rs. 25 (refundable) shall be deposited by the consumer along with the application for connection.
(c)Any person on whose premises meter is installed by the water works on hire shall, in addition to the charges otherwise payable for the use of the water, pay the following rent for providing and maintaining the meter :-
½" meter Rs. 0.75 paise per month
¾" meter Rs. 1.00 paise per month
1" meter Rs. 1.50 paise per month
1-½" meter Rs. 2.00 paise per month
(d)Any person on whose premises a meter has been installed may apply to the officer-in-charge or authorised officer, of water works to test it and thereupon it shall be tested. The testing charges shall be as follows, which shall be payable along with the application and shall not be refunded on any ground.
½" to 1-½” Rs.3/-
2" meter Rs. 5/-
If the meter proves to be registering either more than 5 per cent fast or more than 5 per cent slow, the testing fee so deposited will be refunded to the consumer and the water charges for last three months will be adjusted accordingly.
(e)In case where a meter goes out of order or is under repair, the water charges at the discretion of the officer-in-charge of the water works shall be calculated as follows :-
(i)On the actual consumption recorded if the meter on test is found to register not more than five per cent show.
(ii)On the average or the immediately preceding and succeeding reliable readings.
OR
(iii)On the reading for the corresponding period of the previous year, or on the average of last three months.
(f)It shall be the duty of the consumer to keep the meter sale from all sorts of damages and if it is damaged the same shall be got repaired at the cost of the consumer.
(g)The life of a meter on an average is 10 years. The water works shall maintain and keep the meter given on hire in running order. The worn out parts shall be replaced at the cost of the water works.
(h)The meter shall be fixed just after the stop-cock or valve, in a safe position easily accessible to the Meter Reader.
(i)The cost of the meter chamber and its box shall be borne by the consumer as determined and fixed by the officer-in-charge of the water works from time to time.
(j)No consumer shall interfere with the meter nor shall remove or get its position changed without the permission of the authorised officer. In case of default he shall be liable to a penalty which may extend to Rs. 100.