(1)No person shall wilfully or negligently cause or suffer any water fittings to be so constructed or so adopted or to remain out of order in such a manner, that the water supplied to him by the Board is, or is likely to be wasted, misused or unduly consumed or contaminated, or that foul air, or any impure matter is or is likely to be returned to any pipe belonging to, or connecting with a pipe belonging to the Board.
