Section 256 in Gauhati Municipal Corporation Act, 1971
256. 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 the water tax, and the occupiers of the said premises shall be jointly and severally liable for such offence
