(1)Notwithstanding anything contained in this Act, the Municipal Commissioner or the Executive Officer may cut off the connection between any waterworks of the municipality and any premises to which water is supplied from such waterworks, or may turn off such supply, in any of the following cases, namely:-(d)if the person, whose premises are supplied with water, fails to pay any sum payable under sub-section (2) of section 197 or sub-section
