Section 208 in Karnataka Municipal Corporations Act, 1976
208. Prohibition of waste or misuse of water.
(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 adopted or to be so used, that the water supplied to him by the corporation is or is likely to be wasted, misused or unduly consumed, or contaminated before use, or that foul air or an impure matter is likely to return into any pipe belonging to, or connected with a pipe belonging to the corporation.(2)If any water fitting which any person is liable to maintain is in such a condition or so constructed or adapted as aforesaid, the corporation, without prejudice to any action under any other provisions of this Act, may require that person to carry out any necessary repairs or alterations and if he fails to do so within forty-eight hours may itself carry out the work and recover from him the expenses reasonably incurred by it in so doing, as an arrear of water rate payable under this Chapter.
