Section 278(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The Commissioner may, by written notice, require the owner or occupier of the premises to remedy any defect which shall be found to exist in or to clean, any such meter, not being a municipal meter let to him for hire, or any such supply or distributing pipe, cistern, lock or fitting.] [This sub-section was substituted for the original by Bombay 5 of 1938, Section 30(d).]Cutting off private water supply
