Section 16 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
16. Executive Engineer to disconnect service pipe.
(1)The Executive Engineer may disconnect any service pipe in any of the following events, namely :-(a)In default of payment of water charges and meter rents or of any bill submitted on account of repairs to meters within twenty days after the same has been demanded in writing;(b)If any owner or occupier of any premises who is supplied with water under rule 8 or rule 12 permits without the previous sanction of the Executive Engineer the supply of water to persons other than those residing on the premises or uses water in contravention of the conditions for which it is supplied, and six days notice in writing of such disconnection with reasons therefor is previously given by the Executive Engineer;(c)If any leakage or defect in any private service arrangements is likely to be caused loss to Government;(d)If water is allowed to run waste after the owner or this occupier is warned in writing by the Executive Engineer in this behalf;(e)In the case of broken pipes or fittings causing loss of water, and likely to cause damage to property after notice has been given to the owner or occupier;(f)In case of refusal to allow the Executive Engineer or his authorised agents to enter on any premises for the purpose of inspecting service pipes, fittings and other appliance or to take meter readings;(g)If the owner of any premises fails to embed pipes which are exposed or are laying above the ground surface in a manner approved of by the Executive Engineer, or to remove pipes from the place which, in the opinion of the Executive Engineer, would cause contamination of water supply, or if he refuses to clean pipes which are obstructing or contaminating the water supply, within a period of forty-eight hours from the date of issue of a written notice by the Executive Engineer or an Officer authorised by him in this behalf;(h)If any service pipes are laid of any extension or alteration or repairs to service pipes are carried out by any person other than a plumber licensed under any law for the time being in force in that behalf;(i)If a pump or any other contrivance for increasing supply of water through a pipe be unauthorised connected to the service pipe of any premises;(j)If the owner fails to provide suitable arrangements to the satisfaction of the Executive Engineer for the proper disposal of waste water, which is likely to be insanitary and injurious to public health;(k)If any attempt is made to obtain water supply direct from the attachment and not through the meter installed by the Executive Engineer;(l)If any attempt is made to tamper with the meter in any way.(2)If the water supply is stopped under sub-rule (1), the water rate chargeable for any broken period of a month shall be recovered for the full month.
