(1)Notwithstanding anything contained in section 290, the owner may, with the previous permission of the Municipality, install at his own cost a water-meter of such size, material and description, as the Municipality may approve and it shall be sealed by the Municipality.(2)In case of the water-meter being out of order, shall be repaired by the owner at his own cost within fifteen days failing which the owner shall be liable to pay for the supply of water a fee which shall be two times the average of the two preceding bills.
