Section 208 in West Bengal Municipal Corporation Act, 2006
208. Prohibition as to correctness of water meter.
(1)No person shall fraudulently-(a)alter the index to any water meter or prevent any water meter from duly recording the quantity of water supplied:(b)abstract or use water before it has been recorded by a water meter set up for the purpose of recording the abstraction or use of water.(2)The existence of artificial means under the control of a consumer for causing any such alteration, prevention, abstraction or use shall be an evidence that such consumer has fraudulently affected the water meter.
