Section 275(1)(e) in The Calcutta Municipal Corporation Act, 1980
(e)if the owner or the occupier of the premises wilfully or negligently injures or damages his meter or any pipe or tap conveying water from any works of the Corporation;(ee)[ if the owner or the occupier of the premises fails to maintain water reservoir with covered lid or completely empty water tank once in a week;] [Clause (ee) inserted by W.B. Act 26 of 1997.]