Section 50 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
50. Preventions of wastage of water in premises. -
(1)Whenever the General Manager has reason to believe that as a result of defects in pipes, taps or fittings connected with the water-supply, the water supply to any premises is being wasted, he may, by written notice, require the owner of the premises, within such period as may be specified in the notice, to repair and make good the defects.(2)If such repairs are not effected within the time specified in the said notice the General Manager may cause such repairs to be made in order to stop wastage. The cost of such repairs shall be recovered from the owner of the premises as an arrear of water-charge.
