Section 275 in The Mumbai Municipal Corporation Act, 1888
275. Communication pipes, etc., to be kept in efficient repair by owner or occupier of premises.
- [(1) It shall be incumbent on the owner or occupier of any premises to which a private water-supply is furnished from any municipal water work, [to keep in a thoroughly clean condition and to maintain and keep in efficient repair every supply and distributing pipe] [Section 275 was numbered sub-section (1) of section 275 by Bombay 8 of 1918, Section 12.] conveying water from the said water work to such premises and every meter for measuring water, not being a municipal meter and [every cistern and fitting] [These words were substituted for the original by Bombay 5 of 1938, Section 29(a).] in or connected with any such pipe, so as effectually to prevent the water from running to waste.](2)[ When an occupier of any premises is served with a notice under sub-section (2) of section 278, he may, after giving to the person to whom he is responsible for the payment of his rent [three] [This sub-section was added by Bombay 8 of 1918, Section 12.] days' notice in writing, himself have the repairs executed and in such event he shall be entitled to deduct from any rent due [or to become due] [These words were substituted for the original by Bombay 5 of 1938, Section 29(b).] by him to such person the actual expenses incurred by him in complying with the notice and served under sub-section (2) of section 278; provided that nothing in this section shall effect the liabilities of parties under leases executed before the 1st day of April 1918.]
