Section 53 in Bangalore Water Supply and Sewerage Act, 1964
53. Power to cut off water supply.
(1)The Board may cut off the supply of water from any premises, -(a)if the premises are unoccupied;(b)if the owner or occupier neglects to comply with any lawful order or requisition regarding water supply issued by the Board within the period specified therein;(c)if any charges or any other sum due for water or for the cost of making a connection or the hire of a meter or the cost of carrying out any work or test connected with the water supply which is chargeable to any person by or under this Act is not paid within fifteen days after a bill for such charges or sums has been presented or served;(d)if after receipt of a notice from the Board requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of the provisions of this Act or any rule made there-under;(e)if the owner or occupier wilfully or negligently damages his meter or any pipe or tap conveying water;(f)if the owner or occupier refuses to admit the Board or any person authorised by it in this behalf into the premises which it or he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents the Water Supply Engineer or any person authorised by the Board doing such work, from placing or removing such apparatus or making such examination or inquiry;(g)if any pipes, taps, works or fittings connected with the water supply are found on examination by the Board or any person authorised by it to be out of repair to such an extent as to cause waste or contamination of water;(h)if the owner or occupier causes pipes, taps, works or fittings connected with the Board water supply to be placed, removed, repaired or otherwise interfered with in contravention of the provisions of this Act or of the rules or regulations made thereunder:Provided that the Board shall not cut off the supply of water unless notice of not less than three days has been given to the owner or occupier of the premises.(2)(a)The owner and the occupier of the premises shall be jointly and severally liable for the payment of all the sums referred to in clause (c) of sub-section (1).(b)The sums referred to in clause (a) shall be a charge on the premises.(3)The expenses of cutting off the supply shall be payable by the owner and occupier of the premises jointly and severally.(4)In case under clause (c) of sub-section (1) as soon as any money for nonpayment of which water has been cut off, together with the expenses of cutting off the supply, has been paid by the owner or occupier, the Board shall cause water to be supplied as before on payment of the cost of re-connecting the premises with the water works.(5)Action taken under this section against any person shall be without prejudice to any penalties to which he may otherwise be liable.
