(7)The department on its discretion may allow or disallow a water connection or cause any water connection so given to be metered or any meter so fixed to be removed at any time. Before changing the method of supply the department shall give the owner or consumer a notice of not less than a fortnight. In case a metered connection is given for the first time the owner or consumer shall forthwith deposit a cash security amounting to twenty-five rupees in respect of each meter provided by the department for his premises before the supply of water can be allowed.
