Section 144(3) in Andhra Pradesh Municipalities Act, 1965
(3)In cases falling under clause (b) of sub-section (1), as soon as any money for non-payment of which water is disconnected together with the expense incurred thereof is paid by the owner or occupier, the Commissioner shall cause water to be supplied as before on payment of the costs, if any, of reconnecting the premises with the municipal water-works.
