(1)The water works shall not guarantee the supply and shall not be liable for any damage that may result on account of failure of water supply due to accident to the water mains, or machinery, etc. or any emergency arising, which renders the stoppage of water supply. The officer-in-charge of the water works shall be the sole Judge of the sufficiency of the cause of the stoppage of the aforesaid supply.(2)The special cases when the supply is to be stopped for more than 12 hours for repairing some breakdown or so the public shall be informed 2 hours before by public announcement.(3)The officer-in-charge of the water works reserves the full right to control the supply or the supply hours as the situation may be.(4)The officer-in-charge of the water works shall not bind himself regarding quality, quantity and pressure of water supply.
