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

State of Madhya Pradesh - Subsection

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

(e)If the officer-in-charge of the water works or his representative have reasons lo believe that a meter or meters on the premises of a consumer is arc incorrect (which includes stoppage, slow or fast meters) and in the absence of a check meter, the correct quantity shall be determined from the average of the readings of the last three months.