Section 53 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
53. Power to the General Manager to cut of on return off supply of water to premises. -
(1)Notwithstanding anything contained in this Chapter, the General Manager may cut off the connection between any waterworks of the Authority and any premises to which water is supplied from such works or may turn off such supply, in any of the following cases, namely :-(a)if the premises are unoccupied;(b)if after receipt of written notice from the General Manager requiring him to refrain from so doing, the owner or occupier of the premises continues to use water or to permit the same to be used in contravention of this Act or any regulation made thereunder.(c)if the owner or occupier refuses to admit any officer or servant of the Authority duly authorised in that behalf into the premises for the purpose of making any inspection relating to water supply, or prevents such officer or servant from making such inspection.(d)if the owner or occupier of the premises willfully or negligently injures or damages the meter or any pipe or tap conveying water from any works of the Authority;(e)if any pipes, taps, works or fittings connected with the supply of water to the premises be found on examination to be out of repair to such an extent as to cause such wastage of water that immediate prevention is necessary;(f)if by reason of a leak in the service pipe or fitting, damage is caused to a public street and immediate prevention is necessary; or(g)if there is any water-pipe situated within the premises to which no tap or other efficient means of turning the water of is attached:Provided that, except in the case where by reason of any of the circumstances referred to in clause (d) to (g) there is risk of contamination of water, the General Manager shall not cut off such connection or turn off such supply unless notice of not less than twenty-four hours has been given to the owner or the occupier of the premises, as the case may be.(2)No action taken under or in pursuance of this section shall relieve any person from any penalties or liabilities which he may otherwise have incurred.(3)The expense of cutting off the connection or of turning off the water and of restoring the same as determined by the General Manager in any case referred to in sub-section (1) shall be paid by the owner or occupier of the premises:Provided that no charge for such expense shall be made in the case maintained in clause (a) of the said sub-section.
