Section 51 in The Gujarat Water Supply and Sewerage Board Act, 1978
51. Prohibition of wastage water.
(1)No owner or occupier of any premises to which water is supplied by the Board shall cause or suffer any water to be wasted, or cause or suffer the service pipe or any tap or other fitting or work connected therewith to remain out of repair so as to cause wastage of water.(2)Whenever the Board has reason to believe that as a result of defect in a service pipe or tap or other fitting or work connected therewith water is being wasted, the Board may, by written notice, require the consumer to repair and make good the defect within such time as may be specified in such notice.(3)If such repair is not carried out within the time specified, the Board may, without prejudice to any action which may be taken against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repair shall be released from the consumer.
