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

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Water Supply Rules

(3)
(a)On every connection meter shall be fixed. Meter from ½" to 1-½" if available shall be supplied by the water works. For meters above 1-½" size the consumer shall have to make his own arrangements.
(b)For all such meters as supplied by the water works from ½" to 1½" size a security deposit of Rs. 25 (refundable) shall be deposited by the consumer along with the application for connection.
(c)Any person on whose premises meter is installed by the water works on hire shall, in addition to the charges otherwise payable for the use of the water, pay the following rent for providing and maintaining the meter :-
½" meter Rs. 0.75 paise per month
¾" meter Rs. 1.00 paise per month
1" meter Rs. 1.50 paise per month
1-½" meter Rs. 2.00 paise per month
(d)Any person on whose premises a meter has been installed may apply to the officer-in-charge or authorised officer, of water works to test it and thereupon it shall be tested. The testing charges shall be as follows, which shall be payable along with the application and shall not be refunded on any ground.
½" to 1-½” Rs.3/-
2" meter Rs. 5/-
If the meter proves to be registering either more than 5 per cent fast or more than 5 per cent slow, the testing fee so deposited will be refunded to the consumer and the water charges for last three months will be adjusted accordingly.
(e)In case where a meter goes out of order or is under repair, the water charges at the discretion of the officer-in-charge of the water works shall be calculated as follows :-
(i)On the actual consumption recorded if the meter on test is found to register not more than five per cent show.
(ii)On the average or the immediately preceding and succeeding reliable readings.
OR
(iii)On the reading for the corresponding period of the previous year, or on the average of last three months.
(f)It shall be the duty of the consumer to keep the meter sale from all sorts of damages and if it is damaged the same shall be got repaired at the cost of the consumer.
(g)The life of a meter on an average is 10 years. The water works shall maintain and keep the meter given on hire in running order. The worn out parts shall be replaced at the cost of the water works.
(h)The meter shall be fixed just after the stop-cock or valve, in a safe position easily accessible to the Meter Reader.
(i)The cost of the meter chamber and its box shall be borne by the consumer as determined and fixed by the officer-in-charge of the water works from time to time.
(j)No consumer shall interfere with the meter nor shall remove or get its position changed without the permission of the authorised officer. In case of default he shall be liable to a penalty which may extend to Rs. 100.