Section 139A(1) in The Howrah Municipal Corporation Act, 1980
(1)Notwithstanding anything contained in this chapter or elsewhere in this Act, the Mayor-in-Council may cut off the connection of water supply to any premises, or may turn off such supply, if -(a)the premises is unoccupied or prohibited for human habitation; or(b)any taxes or rates or charges in respect of the premises, are in arrear for payment for more than one year; or(c)after receipt of a written notice from the Commissioner requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water, or permits the water to be used, in contravention of the provisions of this Act or the rules or the regulations made thereunder; or(d)any pipe, tap, works or fittings connected with the supply of water to the premises be found, on examination by any officer of the Corporation duly authorised in this behalf, to be out of repairs to such extent as may cause so serious a waste or contamination of water that, in the opinion of the Commissioner, immediate prevention is necessary; or(e)there is any water-pipe situated within the premises to which no tap or other efficient means of turning the water off is attached; or(f)by reason of a leak in the service-pipe or the fittings, damage is caused to any public street, and immediate prevention is necessary :Provided that no action under clause (a) or clause (b) shall be taken without giving a notice of not less than three days to the owner or the occupier, as the case may be, of the premises.
