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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(j) in The M.P. Water Supply Rules

(j)No consumer shall interfere with the meter nor shall remove or get its position changed without the permission of the authorised officer. In case of default he shall be liable to a penalty which may extend to Rs. 100.