Section 19 in The Faridabad Complex Water-Supply Bye-laws
19. Refund of excess consumption recorded.
- If, in the course of any month, a meter is found to be registering not less than five per cent in excess, the consumer shall be entitled to have the charge made to him for consumption of water reduced proportionately for the period from the first day of the month previous to the month in which testing fee, referred to in by-law 16, is deposited to the day on which the meter is set right.
