Section 271(1) in The Mumbai Municipal Corporation Act, 1888
(1)[Supply pipes] [These words were substituted by Bombay 5 of 1938, Section 23(a).] for conveying to any premises a private supply of water from [a municipal water work] [These words were substituted by Bombay 5 of 1938, Section 23(a).] shall not [he connected with such water work] [These words were substituted by Bombay 5 of 1938, Section 23(a).] except on the written application or with the written assent of the owner of the premises, or of the person primarily liable for the payment of property taxes on the said premises:[Provided that, in respect of any premises, where the owner or person primarily liable for the payment of property taxes, fails or refuses to make such application, or to give his assent, within a reasonable period, the supply pipes for conveying to such premises such water supply may be connected with such water work on the written application of the occupier of such premises made to the Commissioner, after holding necessary inquiry and on payment of the cost of connecting the supply pipes and subject to such other conditions (including those for payment of water taxes and water charges) as the Commissioner may deem fit to impose.] [This proviso was added by Maharashtra 51 of 1975, Section 15.]Commissioner may in certain cases require owners to obtain private water supply.
