Section 50(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)Whenever the General Manager has reason to believe that as a result of defects in pipes, taps or fittings connected with the water-supply, the water supply to any premises is being wasted, he may, by written notice, require the owner of the premises, within such period as may be specified in the notice, to repair and make good the defects.
