(c)the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] may, after giving notice in writing, cut off the connection between any source of public water-supply and any building or land to which water is supplied for any purpose therefrom, or turn off such supply if-(i)the owner or occupier of the building or land neglects to pay the water tax or other charges connected with the water-supply within one month form the date on which such tax or charge fails due for payment;(ii)the occupier refuses to admit the Executive Officer or other authorised officer or servant of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] into the building or land for the purpose of making any examination or inquiry authorised by clause (b) or prevents the making of such examination or inquiry;(iii)the occupier willfully or negligently misuses of causes waste of water;(iv)the occupier willfully or negligently injures or damages his meter or any pipe or tap conveying water from the water-works;(v)any pipes, taps, works or fittings connected with the supply of water to the building or land are found, on examination by the Executive Officer, to be out of repair to such an extent as to cause a waste of water;
