Section 271(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ But if it shall appear to the Commissioner that any premises situate within any portion of [Brihan Mumbai] [This sub-section was substituted for the original by Bombay 5 of 1938, Section 23(b).] in which a public notice has been given by the Commissioner under clause (b) of section 141, are without a supply of pure water, adequate to the requirements of the persons usually occupying or employed upon to the said premises, the Commissioner shall, by written notice, require the owner of the said premises or the person primarily liable for the payment of property taxes thereon, to obtain a supply adequate as aforesaid from a municipal water work and to provide supply and distributing pipes, cisterns and fittings and do all such works as may in the opinion of the Commissioner be necessary for that purpose.]
