(1)The Executive Officer may cut off the supply of Municipal water from any premises-(a)if the premises are unoccupied;(b)if any water-tax or any sum due for water for the cost of making a connection, or for the cost of hire of a metre, or for the cost of carrying out any work or test connected with the water-supply, which is chargeable to any person by or under this Act, is not paid within fifteen days after a bill for such tax or sum has been presented;(c)if after receipt of notice from the Executive Officer requiring him to refrain from so doing the owner or occupier continues to use the water or to permit it to be used in contravention of any bye-law made under this Act;(d)if the owner or occupier neglects within a period specified in any notice issued by the Executive Officer under any bye-law made under this Act to put up a metre or to comply with any other lawful order or requisitions;(e)if the owner or occupier wilfully or negligently damages his metre or any pipe or tap conveying Municipal water;(f)if the occupier refuses to admit the Executive Officer into premises v which he proposes to enter for the purpose of executing any work, or for placing or removing any apparatus, or of making any examination or inquiry in connection with the water-supply, or prevents the Executive Officer doing such work placing or removing such apparatus, or making such examination or inquiry;(g)if any pipes, taps, works or fittings connected with the Municipal water-supply are found on examination by the Executive Officer to be out of repair to such an extent as to cause waste or contamination of water;(h)if the owner or occupier causes pipes, taps, works or fittings connected with the Municipal water-supply to be placed, removed, repaired or otherwise interfered with in violation of bye-laws:Provided that in cases under Sub-clauses (e), (f), (g) and (h) the Executive Officer shall not take action unless notice of not less than twenty-four hours has been given to the owner or occupier of the premises.
