(1)Notwithstanding anything contained in the chapter, the Municipality may cut off the connection of water supply to any premises, or may turn off such supply, in any of the following cases, namely :-(a)if the premises are unoccupied or prohibited for human habitation ;(b)if, after receipt of a written notice from the Municipality requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or permit the same to be used in contravention of the provisions of this Act or the rule or the regulations made thereunder ; or(c)if any pipe, tap, works or fitting connected with the supply of water to the premises be found, on examination by any officer of the Municipality duly authorised in this behalf, to be out of repairs to such an extent as may cause so serious a waste or contamination of water that in the opinion of the Municipality immediate prevention is necessary ; or(d)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(e)if, by reason of a leak in the service-pipe or the fittings, damages caused to the public street and immediate prevention is necessary :(f)[ if it is found that any pump has been installed unauthorisedly to such drinking water from the supply line.] [Inserted by The Tripura Municipal (Amendmenl) Act, 2000. w.e.f 6-10-2000.]Provided that no action under clause (a) or clause (b) 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 of turning of the water and of restoring the same, as determined by the Municipality in any case referred to in sub-section (1) shall be paid by the owner or the occupier of the premises.(3)[ An authorised officer of the Municipality may, if satisfied that any pump or other apparatus have been installed by any person to unauthorisedly suck drinking water from the supply line, seize, take into possession and initiate confiscation proceeding in such manner as may be prescribed.] [Inserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6-10-2000.]
