Section 276(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where water is supplied by measurement, the Commissioner may either provided a meter and charge the consumer for the same such rent as shall from time to time be prescribed in this behalf by the standing committee, or may permit the consumer to provide a meter of his own of such size, material and description as the Commissioner shall approve for this purpose:[Provided that if such consumer is an occupier of any premises, he shall not be provided with a meter or permitted to provide himself with a meter of his own, unless he complies with such conditions as may be prescribed by the Commissioner.] [This proviso was inserted by Bombay 62 of 1954, Section 6.]
