(1)The Board may cause the water to be turned of from any premises which are supplied with water after giving notice in writing of not less than twenty-four hours-(a)if the premises are unoccupied; or(b)if the person liable to pay the water tax or any charge made under Section 287 (3) or 288 (2) neglects to pay the same; or(c)if any pipe, works fittings or meters connected with the supply of water and being the property of the owner or occupier are found, on examination by any officer of the Board authorized in that behalf, to be out of repair to such an extent as to cause the waste of water of; or(d)if the owner or occupier of the premises willfully or negligently contaminates, misuses or cause water of water;and may recover from the owner or occupier of such premises, or from the person liable to pay the water tax or the charge, as the case may be, the expenses incurred for turning of the water:Provided that the stopping cutting off of the supply of water shall not relieve any person from any penalties of liabilities which he may have incurred.(2)When the water has been turned off under sub-section (1) (b) the Board shall restore the supply on payment of some for non-payment of which the water was turned off together with the expenses incurred in turning off the water or on the removal of the defects referred to in clause (c) and (d) of sub-section (1) for which the water was turned off.
