Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 16 in The Faridabad Complex Water-Supply Bye-laws

16. Correctness of meter.

- The registered consumer in respect of any meter connection may challenge the correctness of his meter within 15 days of receipt of reading of the meter on the payment of following and if on testing the meter is found to record 5% or more in excess the fee shall be refunded :-Fees
Size of meter Testing Sealing Removing Refixing Total
Not exceeding 2.54 cm., i.e., ½", ¾"and 1" Rs. 3.25 Rs. 1.25 Rs. 2.75 Rs. 2.75 Rs. 10.00
Exceeding 2.54 cm. but not exceeding 3.81 cm., i.e. 1¼and 1½ 4.75 1.25 3.50 3.50 13.00
Exceeding 3.81 cm. but not exceeding 7.62 cm., i.e. 2",3" 5.75 1.25 7.50 7.50 22.00
Exceeding 7.62 cm. but not exceeding 12.70 cm., i.e. 4"and 5" 6.75 1.25 13.50 13.50 35.00
Exceeding 12.70 cm. but not exceeding 20.32 cm., i.e. 6"and 8" 7.75 1.25 20.50 20.50 50.00
Exceeding 20.32 cm. but not exceeding 30.48 cm., i.e. 12" 11.25 1.25 33.75 38.75 90.00