Section 43(2) in Maharashtra Jeevan Authority Act, 1976
(2)Whenever [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] has reason to believe that as a result of defect in a service pipe or tap or other fitting or work connected therewith water is being wasted, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may by written notice require the consumer to repair and make the good the defect within such time as may be specified.
