(1)The Chief Officer of a Municipality may, require the provision of a separate supply pipe for each of the premises supplied or to be supplied by the Municipality with water:Provided that in case of any multi-storeyed building, the Chief Officer may require the provision of a separate supply pipe for each story of such multi-storied building or each independently occupied unit therein.(2)If, in the case of any premises already supplied with water, but not having a separate supply pipe, the Chief Officer gives notice to the owner of the premises requiring the provision of such a pipe, the owner shall, within three months, lay so much of the required pipe as is not required to be laid in a street, and the Chief Officer shall lay so much of the required pipe as to be laid in a street and make all necessary communications.(3)If an owner, upon whom a notice has been served under sub-section (2), fails to comply therewith, the Chief Officer may cause the work, which the owner was required to execute, to be executed and recover the expenses reasonably incurred by him in executing the work as arrears of tax under this Act.
