Section 20(b) in The Faridabad Complex Water-Supply Bye-laws
(b)For the purpose of these Bye-laws a meter shall be deemed to be out of order if:-(i)It is found on test to be registering either more than 6 per cent fast or more than 5 per cent slow.(ii)It is found on inspection to have been damaged or tempered with or its seal is missing.(iii)It has failed while on water connection to register consumption of water drawn through it.(iv)Thee total consumption recorded by it is lower than the total of the consumption recorded by connected subsidiary meters by more than 6 per cent.(v)When there is obvious error in recording consumption recorded by the meter.(vi)If there is reason to believe that the consumption recorded by the meter is not correct, having regard to consumption records of the past or subsequent reading and other circumstances of the case.
