(2)(a)The consumer, if he so desires, may install his own meter on getting his meter tested as per rules (for which testing charges shall not be refunded).The authorised officer may at his discretion test meters owned by consumers any time during their service. If the meter goes out of order or is found to register incorrectly, the owner shall have to replace or get the meter repaired at his cost within such period as may be specified in this regard during which period the Authorised Officer may fix a substitute meter. The cost of installation of substitute meter and its rent is recoverable from the consumer.(b)In any case no meter shall be fixed or connected to the system except by the authorised officer of the water works and such meters sealed by the authorised officer. When any meter is provided by the consumer or purchased by the consumer from the water works, the consumer shall be responsible for maintaining his meter and metering equipment in good order within the meaning of the rules.(c)The water works shall, as far as possible, have its meters tested and calibrated once a year.(d)The readings of meters shall be taken once in each month or at such intervals or limes as the officer-in-charge or authorised officer may think expedient. Every reading of each meter so taken shall be entered immediately after being taken on a chart to be attached on or near such meter so as to be available at all times for the inspection of the consumer.(e)If the officer-in-charge of the water works or his representative have reasons lo believe that a meter or meters on the premises of a consumer is arc incorrect (which includes stoppage, slow or fast meters) and in the absence of a check meter, the correct quantity shall be determined from the average of the readings of the last three months.
