(1)When any building or land is connected with a main, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, so far as is consistent with any agreement made under Section 2.29, charge the owner, lessor, or occupier, whichever is prescribed by rule, for all water consumed at the rate or rates so prescribed.(2)Provided that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall deduct from the charge on account of water supplied in any month one-twelfth of the water-tax assessed on the building or land.
