(3)of section 197,(g)if the occupier refuses to admit any officer or other employee of the municipality, duly authorized in that behalf, into the premises for the purpose of making any inspection under this Act or the regulations made thereunder,(h)if the owner or the occupier of the premises willfully or negligently damages the meter or any pipe or tap conveying water from any waterworks of the municipality,(i)if any pipes, taps, works or fittings, connected with the supply of water to the premises, be found, on examination, by the Municipal Commissioner or the Executive Officer, to be out of repair to such an extent as to cause so serious a waste of water that, in his opinion, immediate prevention is necessary,(j)if the use of the premises for human habitation has been prohibited under this Act,(k)if there is any water-pipe situated within the premises to which no tap or other efficient means of turning off the water-supply is attached, and(l)if, by reason of a leak in the service pipe or fitting, damage is caused to any public street and immediate prevention is necessary:Provided that -(i)water-supply shall not be cut off or turned off in any case referred to in clause (g) or clause (i), unless a notice, in writing, of not less than seventytwo hours has been given to the occupier of the premises, and(ii)in the case referred to in clause (f) or clause (i), the Municipal Commissioner or the Executive Officer may carry out necessary repair to pipes, taps, works, or fittings and recover the expenses thereof from the owner or the occupier of the premises.
