Section 221 in Gauhati Municipal Corporation Act, 1971
221. Responsibility or damage cause by leakage of water.
- Neither the owner nor occupier of any land or building in which pipes mains or other works are situated nor the Corporation shall be liable to pay compensation to any person for any damage caused by any leakage water of or any failure to keep in repair such pipe main or other works, unless the owner or occupier or the Corporation has knowledge thereof and has failed to take reasonably prompt action either to report the same to the Commissioner or to stop the leakage or to execute the required repairs, as the case may be.
