(1)No person, being the occupier of any premises to which water is supplied by the Board of Councilors under this Chapter, shall, on account of negligence or other circumstances under the control of the said occupier, allow the water to be wasted, or allow the pipes, works or fittings for the supply of water in his premises to be out of repair causing thereby waste of water.(2)No person shall unlawfully flood, draw off, divert or take water from, any water-works belonging to, or under the control of, the Board of Councilors, or from any water-course or stream by which such water-works are supplied.(3)Any person, who contravenes the provisions of this section, shall be liable to such fine imposed by the Board of Councilors, not exceeding three hundred rupees, as may be prescribed.
