Section 91 in Bihar Coal Mining Area Development Authority Rules, 1988
91. Special Testing of Water.
- Where ever water is supplied to the consumer through the meter, it shall be presumed that the quantity indicated by the meter has been consumed until the contrary is proved. If the consumer desires to have any meter tested, he may send an application to the Authority, together with the fee of Rs. 25 (Twenty five) only.On receipt, of such application and fee, the Authority shall forthwith cause any such meter to be tested, after giving previous intimation to the consumer and if such water is found on being tested to be incorrect by more than four per centum. the said fee shall be returned to the consumer and the Authority shall replace the meter other than a meter supplied at the cost of the consumer which is out of repair.
