(3)The expense of providing, attaching and replacing a meter under sub-sections (1) and (2) may, at the discretion of Board, be borne by the municipal fund or may be recovered wholly or in part from the person requiring the supply, or if the communication pipe has been laid down before the commencement of this Act, from the owner of the premises except in the case of a special agreement to the contrary between the owner and the occupier in one installment or more than one instilment according as the Board thinks proper; and if the expense as aforesaid or any part of it is borne by the municipal fund, the Board may recover rent for the meter at such rate as may be fixed by it.
