Section 105 in The Himachal Pradesh Municipal Corporation Act, 1994
105. Cutting off water supply to premises.
- If any person whose premises are supplied with water, neglects to pay the water-tax, or any sum payable, under section 101 or section 102 when due, or to give notice as provided in the last preceding section, or wilfully or negligently misuses or causes waste of water , the municipality may, after due notice, cut off the supply of water from the said premises.
