Section 273 in The Calcutta Municipal Corporation Act, 1980
273. Prohibition of waste or misuse of water. -
(1)No person shall wilfully or negligently cause or suffer any water-fitting, which he is liable to maintain,-(a)to be or remain so out of order or so in need of repair, or(b)to be or remain so constructed or adapted or to be so used, that the water supplied to him by the Corporation is or is likely to be wasted, misused or unduly consumed, or contaminated before use, or that foul air or any impure matter is likely to return into any pipe belonging to, or connected with, a main belonging to the Corporation.(2)If any water-fitting which any person is liable to maintain is in such condition or is so constructed or adapted as aforesaid, the Municipal Commissioner, without prejudice to his right to proceed against the person under any other provision of this Act, may require that person to carry out any necessary repairs or alterations and, if he fails to do so within forty-eight hours,[may cause to be carried out] [Words substituted by W.B. Act 13 of 1984.] the work and recover from him the expenses reasonably incurred by him in so doing as an arrear of tax.
