Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(2)(a) in The M.P. Water Supply Rules (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).