Section 271 in The Mumbai Municipal Corporation Act, 1888
271. Application for private water supply from whom to be received.
(1)[Supply pipes] [These words were substituted by Bombay 5 of 1938, Section 23(a).] for conveying to any premises a private supply of water from [a municipal water work] [These words were substituted by Bombay 5 of 1938, Section 23(a).] shall not [he connected with such water work] [These words were substituted by Bombay 5 of 1938, Section 23(a).] except on the written application or with the written assent of the owner of the premises, or of the person primarily liable for the payment of property taxes on the said premises:[Provided that, in respect of any premises, where the owner or person primarily liable for the payment of property taxes, fails or refuses to make such application, or to give his assent, within a reasonable period, the supply pipes for conveying to such premises such water supply may be connected with such water work on the written application of the occupier of such premises made to the Commissioner, after holding necessary inquiry and on payment of the cost of connecting the supply pipes and subject to such other conditions (including those for payment of water taxes and water charges) as the Commissioner may deem fit to impose.] [This proviso was added by Maharashtra 51 of 1975, Section 15.]Commissioner may in certain cases require owners to obtain private water supply.(2)[ But if it shall appear to the Commissioner that any premises situate within any portion of [Brihan Mumbai] [This sub-section was substituted for the original by Bombay 5 of 1938, Section 23(b).] in which a public notice has been given by the Commissioner under clause (b) of section 141, are without a supply of pure water, adequate to the requirements of the persons usually occupying or employed upon to the said premises, the Commissioner shall, by written notice, require the owner of the said premises or the person primarily liable for the payment of property taxes thereon, to obtain a supply adequate as aforesaid from a municipal water work and to provide supply and distributing pipes, cisterns and fittings and do all such works as may in the opinion of the Commissioner be necessary for that purpose.]
