(a)the owner, lessee or occupier of any building or land in or on which water supplied by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] is wasted by reason of the pipes, drains or other works being out of repair shall, if he has knowledge thereof, give notice of the same to such officer as the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] may appoint in this behalf;
