Section 90 in Bihar Coal Mining Area Development Authority Rules, 1988
90. Summary assessment of water consumer in case the meter is damaged.
- In case the consumer owing to any act on his part or any act of omission, or commission on his part, causes any damages to the meter, which will be fitted by the Authority to measure the quantity of water supplied to any consumer, the consumer shall make himself liable for any penalty to be determined by the Managing Director according to gravity of the charges. This penalty will be imposed notwithstanding anything contained in the foregoing rules. In case the meter is found to have been damaged as not to be registering accurately the Authority may assess the consumer for the period during which in its opinion to has been recording inaccurately not on the basis of actual reading taken but on that of the average daily consumption of the period covered by last three readings previous to the test, in case consumer is hold solely and fully liable for the damage of such average charge.If there is any reason to suspect that the meter was not working satisfactorily, the Authority either on its own initiative or on the request of the consumer may the assessment of water charges on the above method provided, on examination, the meter is found to be actually not recording correctly the quantity of water consumed.
