294. Payment for supply of water as recorded by meters.
- In a premises where a meter has been attached on a supply pipe, the occupier shall be liable to pay for the water, shown to have been consumed on the basis of the readings recorded by the meter :Provided that where a water-meter attached to the supply pipe in any premises or building connected with the service mains of the Municipality, goes out of order, or where there is a dispute about the proper operation of such water-meter, or where such water-meter is fraudulently altered or tampered with, the fee for the supply of water to such premises or buildings, shall be two times the average of two preceding bills.
