Section 274(2) in The Mumbai Municipal Corporation Act, 1888
(2)The Commissioner shall also from time to time prescribe the size, material quality, description and position of the [pipes and fittings] [These words were substituted for the original by Bombay 5 of 1938, Section 27(c)(i)] to be employed for the [purpose] [This word was substituted for the word 'purposes' by Bombay 5 of 1938, Section 27(0(ii).] of any connection with, or of any communication from, any municipal water work, and no such connection or communication shall be made by any person otherwise than as so prescribed.
