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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(b) in The M.P. Water Supply Rules

(b)In any case no meter shall be fixed or connected to the system except by the authorised officer of the water works and such meters sealed by the authorised officer. When any meter is provided by the consumer or purchased by the consumer from the water works, the consumer shall be responsible for maintaining his meter and metering equipment in good order within the meaning of the rules.