Section 173A(1) in The Mumbai Municipal Corporation Act, 1888
(1)If the premises to which water is supplied by measurement consists of more than one tenement and water is supplied thereto through a common meter and if water charges in respect of the water supplied are paid to the Commissioner by the owner of the said premises or and person acting on his behalf, such owner shall be entitled to recover the sum of such water charges pro rata from the occupiers of the tenements during the period for which water is supplied to the said tenements through the common meter, in proportion to the amount of the rent for which each of such tenements is let:Provided that if-(a)any of the tenements is in the occupation of the owner or any person acting on his behalf, or(b)by the terms of the tenancy, the owner has agreed to pay the water charges for an occupier of a tenement,the amount payable pro rata in respect of such tenements shall not be recovered from the occupiers of other tenements.
