(1)The supply of water to any watercourse or to any person who is entitled to such supply shall not be stopped except under such circumstances and subject to such limitations as are specified below, namely :(a)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by a competent authority;(b)whenever and so long as any water-course by which such supply is received is not maintained in such repair as to prevent the wasteful escape of water therefrom;(c)whenever and so long as it is necessary to do so in order to supply in rotation the legitimate demand or other persons entitled to water;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(e)within periods fixed from time to time by an officer duly empowered in this behalf, of which due notice shall be given;(f)whenever and so long as it is necessary to stop such supply pending a change in the source thereof by an officer duly empowered in this behalf.
