Section 170 in The New Delhi Municipal Council Act, 1994
170. Joint and several liability of owners and occupiers for offence in relation to water supply.
- If any offence relating to water supply is committed under this Act on any premises connected with the municipal water works, the owner, the person primarily liable for the payment of property tax and occupiers of the said premises shall be jointly and severally liable for such offence.Drainage and sewerage
