284. Owner to bear the cost of keeping works in repair.
- Except in the case of a special agreement to the contrary, the, owner of any premises shall bear the expense of keeping any such connection with such premises as is referred to in sections 273 and 274 and all works connected therewith in substantial repair and if he fails to do so the occupier may, after giving the owner three days notice in writing, himself have the repairs executed and deduct the expenses thereof from any rent which is due from him to the owner in respect of such premises:Provided that nothing in this section shall affect the liabilities of parties under leases executed previous to the commencement of this Act.Special Provisions Relating to Water Supply Systems
