Section 22(iv) in The Faridabad Complex Water-Supply Bye-laws
(iv)The registered consumer shall be liable to pay the cost of damage and or for loos of meter, its surface box or any other material installed by he Administration for giving connection to his house or premises; provided that in the event of damage to the meter which, in the opinion of the Chief Administrator, is wilful, the connection shall be closed as provided for in bye-law 35.
