Section 58(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)Whenever the Managing Director has reason to believe that as a result of defects in pipes, taps or fittings connected with water-supply, the water supply to any premises is being wasted, he may, by written notice, require the Owner of the premises, within such period as may be specified in the notice, to repair and make good the defects.
