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State of Haryana - Section
Section 12 in The Faridabad Complex Water-Supply Bye-laws
12. Meter.
- Every consumer shall install his own water meter of I.S.I. mark duly approved by this Administration. It shall also be at the discretion of the Chief Administrator to supply the water meter to any consumer and in that case meter rent as specified in these Bye-laws shall be recovered.The up-keep and maintenance of the meter whether belonging to the Administration or the consumer shall be the responsibility of the consumer. In case of existing unmetered connection the consumer shall have to convert his unmetered connection into metered connection within one month from the date of enforcement of these bye-laws. In case the meter is supplied by this Administration, the rent shall be charged for it on the following scale in addition to the charge for water consumed as specified in Bye-law 13.| Size of meter | Monthly rent Rs. | |
| 15 mm | .. | 2.00 |
| 20 mm | .. | 4.00 |
| 25 mm | .. | 8.00 |
| 40 mm | .. | 12.00 |
| 50 mm | .. | 16.00 |
| 80 mm | .. | 24.00 |
| 100 mm | .. | 30.00 |
| 150 mm | .. | 50.00 |
| 200 mm | .. | 80.00 |
| 250 mm | .. | 100.00 |
| 300 mm | .. | 120.00 |