Section 98 in New Town, Kolkata Development Authority Act, 2007
98. Water not to be wasted.
(1)No person, being the occupier of any premises to which water is supplied by the Development Authority under this Chapter, shall, on account of negligence or other circumstances under his control, allow the water to be wasted, or allow the pipes, works or fittings for the supply of water to his premises to be out of repair, causing thereby waste of water.(2)No person shall unlawfully flood, draw off, or divert, or take water from, any water-works belonging to, or under the control of, the Development Authority, or any water course or stream by which such water-works are supplied.(3)Any person, who contravenes the provisions, of this section, shall be liable to such fine imposed by the Development Authority, not exceeding hundred rupees, as may be prescribed.
