Section 181 in Haryana Municipal Corporation Act, 1994
181. Cutting of supply to premises.
- If any person whose premises are supplied with water, neglects to pay the water-tax or any sum payable, under section 177 or section 178 when due, or to give notice as provided in the last preceding section, or wilfully or negligently misuses or causes waste of water, the Corporation may cut off the supply of water from the said premises.
