Section 17 in The Faridabad Complex Water-Supply Bye-laws
17. Replacement of meter.
- (i) The Chief Administrator shall cause a meter whether belonging to the Administration or to the consumer to be removed from the service pipe and may require the same to replace or may himself cause to be replaced by a new meter or a same meter which has been satisfactorily repaired and tested :-(a)when the meter reading book shows that the consumption has fallen and the cause of the fall cannot be ascertained;(b)where the meter is damaged or is not recording or is otherwise out of order; or(c)after continuous service of 24 months, or(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'.Note - (i) The Chief Administration, Faridabad Complex Administration, may withdraw or restrict water-supply during peak load hour, if necessary, in order to maintain a sufficient supply of water for domestic purposes. The Chief Administrator may further in emergent situation of water scarcity fix total amount of water to be consumed by a connection per month and further require that the consumption in excess of the above limit be charged four times the rate applicable for normal supply.(ii)The Chief Administrator in his absolute discretion may withdraw water supply for all purposes other than domestic purposes at any time.
