Section 198 in The Bombay Provincial Municipal Corporations Act, 1949
198. Conditions as to use of water not to be contravened. - No person to whom water is supplied by measurement or according to the size of the connection or on payment of a fixed periodical sum shall contravene any condition prescribed under subsection (2) of section 134 for the use-of such water, or permit any such condition to be contravened.
