235. Owner to bear expenses of repairs of works connected with the supply of water.
- Except in the case of a special agreement to the contrary, the owner of any premises shall bear the expenses of repairs of all works connected with the supply of water thereto and, if he fails to do so, [the occupier may give to the owner and the Chairman three days notice in writing in such form as may be approved by the Municipality, and if the Municipality fails to get the repairs of all works done connected with the supply of water to the premises within three days from the date of receipt of the notice, the occupier may] [Substituted by section 35 of the. West Bengal Act 16 of 2002, w.e.f. 2.9.2002 for 'the occupier may, after giving the owner and the Chairman three days' notice in writing in such form as may be approved by the Municipality'.] himself have the repairs done and deduct the expenses for such repairs from any rent due from him to the owner in respect of such premises.
