Section 200 in The Gujarat Provincial Municipal Corporations Act, 1949
200. Prohibition of fraudulent and unauthorised use of water.
(1)No person shall fraudulently dispose of any water supplied to him by the Corporation.(2)No person to whom a private supply of water is furnished by the Corporation shall, except when the water supplied is charged for by measurement, permit any person who does not reside on premises in respect of which water-tax is paid to carry away water from the premises to which it is supplied.(3)No person who does not reside on premises in respect of which water-tax is paid shall carry away water from any premises to which a private supply is furnished by the Corporation, unless, in any case in which such supply is charged for by measurement, he does so with the permission of the person to whom such supply is furnished.General
