(2)If it appears to the Board that any premises in Delhi are without supply of water for domestic purposes or that the existing supply of water for domestic purposes available for the persons usually occupying or employed in such premises, is inadequate or objectionable for reasons of health and sanitation, the Board may, by notice in writing require the owner of the premises or the person primarily liable for the payment of property taxes in respect of them(a)to take a connection adequate for the persons occupying or employed in the premises, or to take such additional or enlarged connection or connections from the water works;(b)to provide supply pipes and water fittings, install and work a pump and do all such works and take all such measures as may, in the opinion of the Board, be necessary for the above purposes.
