Section 17(d) in The Faridabad Complex Water-Supply Bye-laws
(d)whether the Administration has reason to suspect that the meter is not recording the correct reading.(ii)A meter removed under clause (i) shall be examined and where necessary shall be repaired, cleaned and oiled.(iii)The meter shall then be tested and shall not be passed for service unless its readings are accurate within five per cent. The result of the test shall be recorded in the register of testing in Form 'D' given in Schedule 'A'.
