Section 48(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)Whenever the authorised authority has reason to believe that as a result of defects in pipes, taps, or fittings connected with the water supply to any premises, water is being wasted, it may, by written notice, require the owner of the premises, within such period as may be specified in the notice to repair and make good the defects.
