Section 44 in The Orissa Water Supply and Sewerage Board Act, 1991
44. Prohibition of wastage of water.
(1)No owner or occupier of any premises to which water is supplied by the Board shall intentionally cause or suffer any water to be wasted, or cause or suffer the service pipe or any tap or other fittings or work connected therewith to remain out of repair so as to wastage of water.(2)Whenever the Board has reason to believe that as a result of defect in a service pipe or tap or other fittings or work connected therewith water is being wasted, the Board may by written notice require the consumer to repair and make good the defect within such time as may be specified.(3)If such repair is not carried out within the period specified, the Board may, without prejudice to any action against the consumer under any other provision of this Act, cause such repair to be made. The cost of such repairs shall be realised from the consumer.
