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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in The M.P. Water Supply Rules

(1)Meters and meter readings-All meters, indicators and special apparatus required for metering the supply of water shall be installed, sealed and maintained by the water works on the premises of the consumer and shall be charged in accordance with Rule 21 (3) (c) of these rules.