Section 276 in The Calcutta Municipal Corporation Act, 1980
276. Joint and several liability of owners and occupiers for offence in relation to water supply. -
If any offence relating to water-supply is committed under this Act on any premises connected with the service main of the Corporation, the owner, the person primarily liable for the payment of the consolidated rate and the occupiers of the said premises shall be jointly and severally liable for such offence.
