Section 270 in Uttar Pradesh Municipal Corporation Act, 1959
270. Prohibition of fraudulent and unauthorized use of water.
(1)No person shall fraudulently dispose of any water supplied to him by the Corporation.(2)No person to whom a private supply of water is furnished by the Corporation shall, except when the water-supply is charged for by measurement, permit any person who does not reside on premises in respect of which water-tax is paid to carry away water from the premises to which it is supplied.(3)No person who does not reside on premises in respect of which water-tax is paid shall carry away water from any premises to which the private supply is furnished by the Corporation, unless in any case in which supply is charged for by measurement, he does so with the permission of the person to whom the said supply is furnished.
