Section 274 in The Mumbai Municipal Corporation Act, 1888
274. Provisions as to cisterns and other fittings, etc., to be used for connections with water works.
- [(1) The Commissioner may, whenever it shall appear to him to be necessary, by written notice require the owner of any premises furnished with a private water supply from any municipal water work to provide such premises within a reasonable period which shall be prescribed in the said notice, with cisterns and fittings of such size, material, quality and description and placed in such position and with such safe and easy means of access as he thinks fit.] [This sub-section was substituted for the original by Bombay 5 of 1938, Section 27(a).](1A)[ The Commissioner may also in the like manner require the owner of any premises to provide such safe and easy means of access as he thinks fit to any existing cistern which on an examination under section 278 is found to be not easily accessible.] [This sub-section was inserted by Bombay 5 of 1938 Section 27(b).](2)The Commissioner shall also from time to time prescribe the size, material quality, description and position of the [pipes and fittings] [These words were substituted for the original by Bombay 5 of 1938, Section 27(c)(i)] to be employed for the [purpose] [This word was substituted for the word 'purposes' by Bombay 5 of 1938, Section 27(0(ii).] of any connection with, or of any communication from, any municipal water work, and no such connection or communication shall be made by any person otherwise than as so prescribed.(3)[ The Commissioner shall likewise prescribe the size, material, quality and description of the [pipes, cisterns and fittings] [This sub-section was added by Bombay 8 of 1928, Section 11(b).] to be employed for the purpose of replacing any [pipes, cisterns and fittings] [These words were substituted for the original by Bombay 5 of 1938, Section 27(d).] found on an examination under section 278 to be so defective that they cannot be effectively repaired.]
