Section 99 in New Town, Kolkata Development Authority Act, 2007
99. Power to cut of or to turn off supply of water to premises.
(1)Notwithstanding anything contained in this Chapter, the Development Authority may cut off the connection of water-Supply to any kermises; or may turn off such supply, in any of the following cases, namely:-(a)if the premises are unoccupied or prohibited for human habitation; or(b)if any tax or rate or fee or charge in respect of the premises is arrear for more than six months; or(c)if, after receipt of a written notice from the Chairman requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the water to be used, in contravention of the provisions of this Act or the rules or the regulations made thereunder, he continues to do so; or(d)if any pipe, tap, works or fittings connected with the supply of water to the premises be found, on examination by any officer of the Development Authority duly authorized 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 Chairman, immediate prevention is necessary; or(e)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; or(f)if, by reason of a leak in the service-pipe or the fittings, a damage is caused to the public street and immediate prevention is necessary:Provided that no action under clause (a), or clause (b), or clause (c) shall be taken without giving notice of not less than three days to the owner or the occupier, as the case may be.(2)The expenses of cutting off the connection or turning off the water and of restoring the connection or the flow of water, as may be determined by the Development Authority in any of the cases referred to in sub-section (1), shall be paid by the owner or the occupier of the premises.(3)No action taken under this section shall relieve any person of any penalties or liabilities which he may otherwise have incurred.
