(1)Notwithstanding anything contained in this Act, the Chief Officer of a Municipality may, cut off the connection between any water works of the Municipality and any premises to which water is supplied from such works, or may turn off such supply, in any of the following cases, namely: -(a)If the person whose premises are supplied with water, neglects to pay any sum payable under Section 203 or Section 204 when due, or fails to give notice as provided in Section 225.(b)If the premises are unoccupied;(c)If, after receipt of a written notice from the Chief Officer requiring him to refrain from so doing, the owner or occupier of the premises continues to use the water or to permit the same to be used, in contravention of this Act or of any regulations made thereunder;(d)If the occupier of the premises contravenes the provisions of sub-section (3) of Section 203;(e)If the occupier refuses to admit any officer or employee of the Municipality, duly authorised in that behalf into the premises for the purpose of making any inspection under this Act or under any regulations relating to water supply made under this Act, or prevents such officer or employee from making such inspection;(f)If any pipes, taps, works or fittings, connected with the supply of water to the premises be found, on examination by the Chief Officer, to be out of repair to such an extent, as to cause so serious a waste of water that, in the opinion of the Chief Officer, immediate prevention is necessary;(h)If the use of the premises for human habitation has been prohibited under this Act from the date from which the premises are to be vacated in pursuance of an order under this Act;(i)If there is any water pipe situated within the premises to which no tap or other efficient means of turning the water off is attached;(j)If by reason of a leak in the service-pipe or fitting, damage is caused to the public street and immediate prevention is necessary;(k)If the occupier of the premises fails to pay in full any amount due from him for supply of water under this Act;Provided that, -(i)Water shall not be cut off or turned off in any case referred to in clause (h) or clause (k) unless written notice of not less than seventy-two hours has been given to the occupier of the premises;(ii)In any case referred to in clause (g) or clause (j) the Chief Officer may carry out necessary repair to pipes, taps, works, or fitting, and recover the expenses thereof from the owner or the occupier of the premises.
