(2)Any person acting in contravention of the terms of sub-section (1) shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.[142. Connection of sewerage. - The committee shall, at any time, establish a connection of communication from any water-main, drain or sewer to any premises, or shall by notice require the owner of any such premises to establish any such connection or communication in such manner and within such time as the committee may, by notice in that behalf, specify, at the cost of such owner or occupier, where such water-main, drain and sewer exists.] [Substituted by Haryana Act No. 23 of 2009.].
