Section 43(1) in Maharashtra Jeevan Authority Act, 1976
(1)No owner or occupier of any premises to which water is supplied by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall cause or suffer any water to be wasted, or cause or suffer the service pipe or any tap or other fitting or work connected therewith to remain out or repair so as to cause wastage of water.
