Section 272(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ In every case where a new connection with a municipal water work is made or an existing connection requires renewal, all necessary communication pipes and fittings [thereon], shall be supplied by the Commissioner, and the work of laying and applying such communication pipes and fittings shall be executed by municipal agency under the Commissioner's orders; and the cost of all such materials and work shall be charged to the municipal fund.]
