Section 211 in The City of Nagpur Corporation Act, 1948
211. Occupier of premises to be primarily liable for certain offences against the Act.
- If an offence against any provision of Chapter XIII, XIV, XV or XVI or against any rule or by-law made under the provisions of this Act relating to water supply has been committed on any premises to which a private supply of water is furnished by the Corporation, it may be presumed, until the contrary is proved, that such offence has been committed by the occupier of the said premises.
