Section 206 in Karnataka Municipal Corporations Act, 1976
206. Power to provide meters.
(1)The corporation may provide a water meter and attach the same to the service pipe in premises connected with the corporation water works.(2)The expenses of attaching a meter under sub-section (1) shall be paid by the owner of the premises.(3)The use, rent to be paid for such use, maintenance and testing of meters shall be regulated by the bye-laws.
