Section 174 in Jammu and Kashmir Municipal Corporation Act, 2000
174. Cutting of supply to premises.
- If any person whose premises are supplied with water, neglects to pay the water tax or any sum payable under section 170 or section 171 when due, or to give notice as provide in the last preceding section, or willfully or negligently misuse or causes waste of water the Corporation may cut off the supply of water from the said premises.
