Section 10 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
10. Installation of meters.
- The meter shall, wherever practicable, be installed close to the premises or within the compound thereof, if any, or at the site shown by the person on whose application the attachment is sanctioned, or his agent and such person shall, except for any reasonable wear and tear, be liable for any damage to the meter and for the cost of all repairs. Such person shall keep the meter box in a clean condition and if he fails to do so, any expense incurred in cleaning it to enable reading to be taken shall be recovered from him.
