Section 279(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner may [* * * * * *] [The words 'with the sanction of the Standing Committee' were repealed by Bombay 6 of 1913, Section 2.] cut off the connection between any municipal water work and any premises to which a private water supply is furnished by the corporation or turn off the water from such premises in any of the following cases, namely:-(a)in default of payment of any instalment of water tax or of any sum due for water [or hire of meter] [These words were inserted by Bombay 5 of 1938, Section 31(1)(a).] [or expenses of any work done under or by virtue of the provisions of sections 272, 276 or 287A] [These words and figures were inserted by Bombay 10 of 1928, Section 13(a)(i).] within [sixty days after the date of the bill] [These words were substituted by Maharashtra 11 of 2009, Section 51, dated 13-4-2009 (w.e.f. 1-4-2010).] for such tax or sum has been duly [served] [This word was substituted for the word 'presented' by Bombay 70 of 1952, Section 15.];(b)[ if the owner of the premises neglects, within the period prescribed in this behalf in any notice given under sub-section (1) or (1A) of section 274 or under section 274A, to comply with any requisition made to him by the Commissioner regarding the provision of any cistern, fitting, lock or key or any means of access to such cistern; [These clauses were substituted for the original by Bombay 5 of 1936, Section 31(1)(b).](c)if the owner of occupier of the premises fails, within the period prescribed in this behalf in any notice given under sub-section (2) of section 278, to comply with the terms of such notice or fails to use articles of the kind prescribed under sub-section (3) of section 274;](d)if after receipt of a written notice from the Commissioner requiring him to refrain from so doing, the owner or occupier of the premises continues(i)to use the water, or to permit the same to be used, in contravention of any by-law made under this Act or of any condition prescribed under sub-section (2) of section 169;(ii)when payment for the water is made not by measurement to permit any person not residing on premises in respect of which water tax is paid to carry away from such owners' or occupier's premises water derived from the municipal water work;(e)[ if the owner or occupier of the premises wilfully or negligently injures or damages any meter, pipe, [cistern or fitting or lock thereof in such premises;] [This clause was substituted for the original by Bombay S of 1938, Section 311)(0).](f)[ if the owner or occupier of the premises fails to comply with any requisition made on him by the Commissioner under sub-section (2) of section 287B, to furnish the name of the licensed plumber] [This clause was inserted by Bombay 8 of 1981, Section 13(b).] :[Provided that -(i)[ in any case under [clause] (a) the Commissioner shall not take action unless not less than fifteen days previously a copy of the notice of demand in respect of the tax or sum has been affixed to a conspicuous part of the premises,](ii)[ in cases under [clauses] [Original clauses (i) and (ii) were renumbered as clauses (ii) and (iii) respectively by Bombay 10 of 1928, Section 13(c).] (a), (b), [(d) and (f)] [These letters, word and brackets were substituted for the original word 'letter and bracket and (d)' by Bombay 8 of 1918. Section 13(e).] the Commissioner shall not take action without the sanction of [the Standing Committee] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 107, (w.e.f. 23-4-1999).],](iii)[ in cases under [clauses] [Original clauses (i) and (ii) were renumbered as clauses (ii) and (iii) respectively by Bombay 10 of 1928, Section 13(c).] (c) and (e) the Commissioner shall not take action unless written notice of not less than twenty-four hours has been given to the owner or occupier of the premises,](iv)[ in any case falling under [clause] [This paragraph was added by Bombay 5 of 1938, Section 3(i)(d).] (b), the Commissioner shall not take action unless not less than fifteen days previously a copy of the notice under sub-section (1) or sub-section, (1A) of section 274 or under section 274A, as the case may be, has been affixed to a conspicuous part of the premises.]][Provided that where in any case falling under clause (a), (b), (d) and (f) the Commissioner has with the sanction of [the Standing Committee] [This proviso was added by Maharashtra 21 of 1989, Section 37(b).], cut off water supply or turned off water, and there is recurrence of any case under any of these clauses, the Commissioner shall take action without the sanction of [the Standing Committee]. [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 107, (w.e.f. 23-4- 1999).]] [This proviso was added by Bombay 6 of 1913, Section 2.]
