Section 164(1) in The New Delhi Municipal Council Act, 1994
(1)No person shall wilfully or negligently cause or suffer any water fitting which he is liable to maintain, -(a)to be or remain so out of order or so in need of repair, or(b)to be or remain so constructed or adapted or to be so used, that the water supplied to him by the Council is or is likely to be wasted, misused or unduly consumed, or contaminated before use, or that foul air or any impure matter is likely to return into any pipe belonging to, or connected with, a pipe belonging to the Council.
