Section 28D in Karnataka Urban Water Supply and Drainage Board Act, 1973
28D. Power to provide meters, etc.
(1)The Board may provide a water meter and attach the same to the service pipe in the premises connected with Board water works.(2)The cost of meters, the expenses of their installation, and the rent payable for use of meters, shall be such as may be prescribed by regulations, and shall be paid by the owner of the premises.(3)The use, maintenance and testing of meters shall be regulated by regulations made in this behalf.(4)Whenever water is supplied through a meter, it shall be presumed that the quantity indicated by the meter has been consumed until the contrary is proved.
