Section 278 in The Mumbai Municipal Corporation Act, 1888
278. Commissioner, etc. may inspect premises in order to examine meter, communication pipes, etc.
(1)The Commissioner may make an inspection of any premises to which a private water supply is furnished by the corporation in order-(a)to remove, test, examine and replace any meter for measuring water; or(b)[ to examine any supply or distributing pipe, cistern, lock or fitting; or] [This clause was substituted for the original by Bombay 5 of 1938, Section 30(a).](c)to see if there be any waste or misuse of water.(2)[ The Commissioner may, by written notice, require the owner or occupier of the premises to remedy any defect which shall be found to exist in or to clean, any such meter, not being a municipal meter let to him for hire, or any such supply or distributing pipe, cistern, lock or fitting.] [This sub-section was substituted for the original by Bombay 5 of 1938, Section 30(d).]Cutting off private water supply
