Section 272 in The Mumbai Municipal Corporation Act, 1888
272. [ Making and renewing connection with municipal water works. [Sections 272, 273 and 273A were substituted for Sections 272 and 273 by Bombay 5 of 1905, Section 38.]
(1)No connection with any municipal water work shall be made or renewed-(a)except by a municipal officer or servant empowered in that behalf by the Commissioner; and(b)until the certificate specified, in sub-section (4) has been given.(2)[ In every case where a new connection with a municipal water work is made or an existing connection requires renewal, all necessary communication pipes and fittings [thereon], shall be supplied by the Commissioner, and the work of laying and applying such communication pipes and fittings shall be executed by municipal agency under the Commissioner's orders; and the cost of all such materials and work shall be charged to the municipal fund.](3)[Every such communication pipe and fitting thereon shall vest] [These words were substituted for the original by Bombay 5 of 1938, Section 24(b).] in the Corporation and be maintained at the charge of the municipal fund as a municipal water work.(4)[ All supply and distributing pipes and cisterns and fittings not being the property of the Corporation shall be laid and applied under the supervision and to the satisfaction of a Municipal Officer appointed by the Commissioner in that behalf, who shall give and sign a certificate, free of charge, when such supply and distributing pipes, cisterns and all necessary fittings have been laid, applied and executed in a satisfactory manner and when proper and sufficient arrangements have been made for draining off waste water.] [These sub-sections were substituted for the original by Bombay 5 of 1938, Section 24 (c) and (d).](5)[ Where any supply or distributing pipe, cistern or such fitting is laid, applied, added to or altered, or any connection is made in contravention of this section the Commissioner may, with the previous approval of [the Standing Committee] [These sub-sections were substituted for the original by Bombay 5 of 1938, Section 24 (c) and (d).], remove such supply or distributing pipe, cistern, fitting or connection, or additions or alterations thereto, and make good such pipe, cistern, fitting or connection; and the owner and occupier of the premises in which or for supply to which such supply or distributing pipe, cistern or fitting has been laid, applied, added to or altered or such connection has been made, shall be jointly and severally liable to pay the expenses incurred by the Commissioner in so doing.]]
