(1)Subject to rule, the Board may, on the application of the owner or occupier of any premises, makes, or cause or permit to be made, any connection to such premises from any wire, pipe, drain, sewer or channel constructed or maintained by or vested in the Board, on such terms as the Board at a meeting may from time to time determine.(2)Any person who shall, without the permission of the Board, made or cause to be made, any such connection or flush, draw off, divert take or use water or gas from any works belonging to or under the control of the Board, or, divert or take water from any water or stream by which water-works belonging to, or under the control of the Board, are supplied, shall be liable to a fine not exceeding one hundred rupees.
