Section 43 in Maharashtra Jeevan Authority Act, 1976
43. Prohibition of wastage of water.
(1)No owner or occupier of any premises to which water is supplied by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] 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 or repair so as to cause wastage of water.(2)Whenever [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] 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 Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may by written notice require the consumer to repair and make the good the defect within such time as may be specified.(3)If such repair is not carried out within the time specified, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, without prejudice to any action against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repairs shall be realised from the consumer.
