Section 16(vi) in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
(vi)The owner or occupier of the premises in which the meter is installed should be held responsible for the proper compliance of these by-laws and such person shall, without prejudice to such action as maybe taken against him for breach of the law, be held responsible to indemnify the Corporation for the cost of the new meter when the meter is fixed by the Corporation.
