Section 275(1) in Kolkata Municipal Corporation Act, 1980
(1)Notwithstanding anything contained in this Act, the Municipal Commissioner may cut off the connection between any water works of the Corporation 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;(aa)[ if, in respect of the premises, any taxes or rates or fees or charges are in arrear for payment for more than one year;] [Inserted by section 11(1) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.][Proviso substituted by section 23 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.](b)if, after receipt of a written notice from the Municipal Commissioner requiring him to refrain from so doing, the owner or occupier of the premises continues to use the water or to permit the same to be used, in contravention of this Act or of any regulations made thereunder;(c)if the occupier of the premises contravenes section 238;(d)if the occupier refuses to admit any officer or employee of the Corporation duly authorised in that behalf into the premises for the purpose of making any inspection under this Act or under any regulations relating to water supply made under this Act, or prevents such officer or employee from making such inspection;(e)if the owner or the occupier of the premises wilfully or negligently injures or damages his meter or any pipe or tap conveying water from any works of the Corporation;(ee)[ if the owner or the occupier of the premises fails to maintain water reservoir with covered lid or completely empty water tank once in a week;] [Clause (ee) inserted by section 25 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.](f)if any pipes, taps, works or fittings connected with the supply of water to the premises be found, on examination by the Municipal Commissioner, to be out of repair to such an extent as to cause so serious a waste of water that, in the opinion of the Municipal Commissioner, immediate prevention is necessary;(g)if the use of the premises for human habitation has been prohibited under this Act from the date from which the premises are to be vacated in pursuance of an order under this Act;(h)if there is any water-pipe situated within the premises to which no tap or other efficient means of turning the water off is attached;(i)if by reason of a leak in the service-pipe or fitting, damage is caused to the public street and immediate prevention is necessary;(j)if the occupier of the premises fails to pay in full any amount due from him for supply of water under this Act :Provided that(i)water supplied for flushing privies or urinals shall not be cut off or turned off except when the Municipal Commissioner thinks it necessary to cut off or turn off such water for preventing damage to or accident on public streets;(ii)water shall not be cut off or turned off in any case referred to in [clause (a) or clause (aa) or] [ Inserted by section 11(2) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.] clause (g) or clause (j) unless written notice of not less than seventy-two hours has been given to the occupier of the premises;(iii)in any case referred to in clause (f) or clause (i), the Municipal Commissioner may carry out necessary repair to pipes, taps, works or fitting and recover the expenses thereof from the owner or the occupier of the premises.
