| Provision of the Act |
Subject |
Maximum Fine which may be imposed |
Daily Fine which may be imposed |
| (1) |
(2) |
(3) |
(4) |
| |
|
Rs.Ps. |
Rs.Ps. |
| Section 19 |
Trespassing on premises connected with water supply. |
500.00 |
100.00 |
| Section 21 |
Failure to maintain house connections in conformity withregulations.
|
300.00 |
50.00 |
| Section 23 sub-section (3) |
Failure to comply with requisition to make house connection. |
200.00 |
10.00 |
| Section 25 |
se for non-domestic purposes of water supplied for domesticpurpose.
|
1,000.00 |
100.00 |
| Section 32 sub-section (2) |
Sucking water directly or indirectly from water main or servicepipes.
|
1,000.00 |
200.00 |
| Section 32 sub-section (3) |
Failure to provide sump and electrical pump etc., to pump waterto the top most storey.
|
1,000.00 |
50.00 |
| Section 38 |
Waste or misuse of water |
200.00 |
20.00 |
| Section 39 |
Refusal of Admittance |
200.00 |
10.00 |
| Section 41 sub-section (1) |
Laying of water pipes etc., in a position where the same may bedamaged or water therein polluted
|
200.00 |
10.00 |
| Section 41 sub-section (2) |
Construction of latrines etc., in a pollution where pipes may bedamaged or water therein polluted
|
.. |
100.00 |
| Section 48 sub-section (4) |
Licenced Engineer or plumber not to demand more than the chargesprescribed.
|
200.00 |
.. |
| Section 48 sub-section (3) |
Licenced Engineer or plumber not to contravene regulations. |
200.00 |
.. |
| Section 49 |
Prohibition of will ful or neglectful acts relating to waterworks.
|
200.00 |
.. |
| Section 54 |
Damage to, or interference with free flow of contents of Boardsewers or sewers communicating with Board sewers.
|
1,000.00 |
100.00 |
| Section 57 |
Connection with Board sewers without written permission. |
1,000.00 |
50.00 |
| Section 58 |
Private drain not to be connected with Board sewers withoutnotice.
|
500.00 |
50.00 |
| Section 58 sub-section (1) |
Erection or construction of buildings or private streets overthe Board sewerage line or sewage treatment works.
|
750.00 |
100.00 |
| Section 60 sub-section (4) |
Non-compliance with requisition to close, remove or divert apipe or drain.
|
500.00 |
20.00 |
|
Section 48, (4) read with sub-section (4) ofsection 73.
|
Licenced Engineer or plumber not to demand more than the chargeprescribed.
|
300.00 |
.. |
|
Section 48, (3) read with sub-section (3) ofsection 73.
|
Licenced Engineer or plumber not to contravene regulations. |
300.00 |
.. |
| Sections 49 and 74 |
Prohibition of wilful or neglectful acts relating to sewerageworks.
|
200.00 |
.. |
