19. Prohibition of waste or misuse of water or installation of booster pumps.
(1)No person shall wilfully or negligently cause or suffer any water fittings to be so constructed or so adopted or to remain out of order in such a manner, that the water supplied to him by the Board is, or is likely to be wasted, misused or unduly consumed or contaminated, or that foul air, or any impure matter is or is likely to be returned to any pipe belonging to, or connecting with a pipe belonging to the Board.(2)The Board may without prejudice to its right to proceed against such person under any other provision of law, require any person infringing the provisions of sub-section (1) to carry out any necessary repairs or alterations and, if he fails to do so within forty eight hours, may carry out the work and recover the cost incurred in so doing from such person.(3)No person shall install a booster pump or any other appliance without the permission of the Board on any water main or service pipe or shall pump water supplied by the Board otherwise than in accordance with such conditions as may be specified by regulations made in this behalf.
