Section 272(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ All supply and distributing pipes and cisterns and fittings not being the property of the Corporation shall be laid and applied under the supervision and to the satisfaction of a Municipal Officer appointed by the Commissioner in that behalf, who shall give and sign a certificate, free of charge, when such supply and distributing pipes, cisterns and all necessary fittings have been laid, applied and executed in a satisfactory manner and when proper and sufficient arrangements have been made for draining off waste water.] [These sub-sections were substituted for the original by Bombay 5 of 1938, Section 24 (c) and (d).]
