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

State of Madhya Pradesh - Subsection

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

(f)It shall be the duty of the consumer to keep the meter sale from all sorts of damages and if it is damaged the same shall be got repaired at the cost of the consumer.