224. Power to require water supply to be undertaken.
- If it appears to the Chief Officer of a Municipality that any premises in the municipal area, are without supply of wholesome water for domestic purposes or that the existing supply of water for domestic purposes, available for the persons usually occupying or employed in such premises, is inadequate or on any sanitary grounds objectionable, the Chief Officer may, by notice in writing require the owner of the premises or the persons primarily liable for the payment of the tax on lands and buildings in respect of the same,-(a)To take a connection from the mains of the Municipality adequate for the requirements of the persons occupying or employed in the premises or to take such additional or enlarged connection or connections from the mains; and(b)To provide supply pipes and water-fittings, and do all such works and take all such measures, as may, in the opinion of the Chief Officer, be necessary for the above purposes.
