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State of Jharkhand - Section

Section 218 in Jharkhand Municipal Act, 2011

218. Liability for offence in relation to water-supply.

- If any offence relating to water-supply is committed under this Act in any premises connected with the municipal waterworks, the owner and the occupier of the said premises shall be jointly and severally liable for such offence.Chapter - 25 Drainage and SewerageFunctions in Relation to Drainage and Sewerage