Section 220 in Gauhati Municipal Corporation Act, 1971
220. Obligation of owner or occupier to give notice of waste of water.
- Any owner or occupier of any land building in or on which water is supplied under this Act is misused from negligence or other circumstances under his control in which the pipes mains or other works are out of repair to such an extent as to cause waste of water shall, if he has knowledge thereof, be bound to give notice of the same to such municipal employee as the Commissioner may appoint in this behalf.
