226. Obligation of owner or occupier to give notice of waste of water.
- Any owner or occupier of any building or land in a municipal area in which water supplied under this Act is misused from negligence or other circumstances under this control, or used without permission in excess of the quantity fixed under section 203 or section 204, or in which pipes, mains, or other works are out of repair to such extent, as to cause waste of water, shall, if he has knowledge thereof, be bound to give notice of the same to the Chief Officer of the Municipality.
