Section 134 in Tamil Nadu District Municipalities Act, 1920
134. Power to cut off water-supply.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] may cut off the supply of municipal water from any premises -(a)if the premises are unoccupied;(b)if any water-tax or any sum due for water for the cost of making a connexion or for the cost or hire of a meter or for the cost of carrying out any work or test connected with the water-supply which is chargeable to any person by or under this Act, is not paid within fifteen days after a bill for such tax or sum has been presented;(c)if, after receipt of a notice from the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of any by-law made under this Act;(d)if the owner or occupier neglects within a period specified in any notice issued by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] under any by-law made under this Act to put up a meter or to comply with any other lawful order or requisition;(e)if the owner or occupier wilfully or negligently damages his meter or any pipe or tap conveying municipal water;(f)if the occupier refuses to admit the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] into premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connexion with the water-supply, or prevents the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] doing such work, placing or removing such apparatus or making such examination or inquiry;(g)if any pipes, laps, works or fittings connected with the municipal water-supply are found on examination by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] to be out of repair to such an extent as to cause waste or contamination of water;(h)if the owner or occupier causes pipes, taps, works or fittings connected with the municipal water-supply to be placed, removed, repaired or otherwise interfered with in violation of the by-laws:Provided that in cases under sub-clauses (e), (f), (g) and (h), the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] shall not take action unless notice of not less than twenty-four hours has been given to the owner or occupier of the premises.(2)The expense of cutting off the supply shall be paid by the owner or occupier of the premises.(3)In cases under clause (b) as soon as any money for non-payment of which water has been cut off together with the expense of cutting off the supply, has been paid by the owner or occupier, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] shall cause water to be supplied as before on payment of the cost (if any) of reconnecting the premises with the municipal water-works.(4)No action taken under this section shall relieve any person horn any penalties or liabilities which he may otherwise have incurred.
