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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 290 in The Punjab Municipal Act, 1999

290. Power of Chief Officer to provide meters.

(1)The Chief Officer of a Municipality may, provide a water-meter and attach the same to the supply pipe in the premises connected with the service mains of the Municipality.
(2)The expenses of providing and attaching a meter under sub-section (1) shall be paid out of the Municipal Fund of the Municipality and the consumer shall be charged rent for the same.