The Gujarat Domestic Water Supply (Protection) Act,2019.

Extra No.22 qrNs aqt%q.ri €,? Qr" v,oool-
@be Guisrst @ob ernment Gu?ette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
{rf,n?I w{a
Vol. LX THIIRSDAY AUGUJT 22,2019/SRAVANA 31, lg4l
Separate paging is given to this Part in order that it may be filed as a Separate Compilation"
PART IV
Acts of Gujarat Legislature and ordinances promulgated and Regulations
made by the Governor.
The following Act of the Gujarat Legislature, having been assented to by the
Governor on the 20m August,2019 is hereby published for general information"
K. M. LALA,
Secretary to the Government of Gujarat,
Legislative and Parliamentary Affairs Department"
GUJARAT ACT NO" 22 OF 2019"
(First published, after having received the assent of the Governor, in the
"Gujarat Government Gazette", on the 22nd August"2019)"
AN ACT
to prevent unauthorized or excessive drawl of water, damage to water supply
infrastructure; and to protect domestic water supply system in the State of
Gujarat and for the matters connected therewith or incidental thereto.
It is hereby enacted in the Seventieth Year of the Republic of India as
follows:-
1. (1) This Act may be called the Gujarat Domestic Water Supply (Protection)
Act,2019.
(2) It extends to whole of the State of Gujarat.
IY Ex"-22 22-I
Short title, extent
and
commencement"
1't 1 GUJARATGOVERNMENTGAZET,EX.22.0S-2019
I PART IV
It shall come into force on such date as the State Government may, by
appointed for different provisions of this Act.
In this Act, unless the context otherwise requires,_
"Authority" means a public water distribution ority as specified
in section 4;
"Board" means the Grrjarat water supply and Sewerage Board
Se rage Board Act, l97g;
"bulk pipeline system't means any pipe line, size of which is more
than 300mm diameteror such lower size of pipeline which feeds
water to storage reservoir or water Treatment plants and includes
open conveyance channels water storage systems, and valvesor
attachments on such pipeline;
"connecting pipe" means a pipe connecting distribution line to the
user's house or premises through which he receives water;
"distribution pipeline" means pipelines other than used in bulk
pipeline system;
"domestic water" means water used for consumption by human
beings for drinking or other domestic pulposes such as cooking,
bathing, washing, cleaning and other day-to-day activities; and
includes Consumption of water for live-stock.
Explanation.' For the purpose of this Act, the supply of water for
domestic pulposes shall also include supply of water among others
to commercial units, industrial estatlishments or institutions bv the
Authority;
"group residential connection" means a water connection to a user
putposes and water is used for household p ose only;
"GWIL" means Gujarat water Infrastructure Limited, a
Government company incorporated under the companies Act, 2013;
(i) "local authority" for the purpose of this Act means_
(3)
Definitions. 2"
Guj.18 of1979.
(a)
(b)
(c)
(d)
(e)
(D
(e)
18 of2013. (h)
PART rvl GUJARAT GOVERNMEMT GAZETTE, EX" 22-08-2019 22-3
(i) a municipal corporation, constituted under the Guiarat Provincial
Municipal Corporations Act, I 949;
(ii) a municipality, consti ed under the Gujarat Municipalities
Act,l963;
(iii) a village panchayat, constituted under the Gujarat panchayats
Act,1993;
(iv) a cantonment area, constituted under the cantonment Act, 2006;
(t) "prescribed" means prescribed by rules made under this Act;
(k) "public domestic water source" means a source of er which is
reserved for domestic purposes fully or partially;
0) "public water distribution system" means a water supply system as
provided under section 3; and includes source, conveyance system
including bulk and distribution 'pipe lines, valves and fixers,
storage or cisterns, electrical installations, pumping stations, water
meter, treatment plant, stand posts or taps and all other equipments,
attachments or accessories connected thereto. throueh which water
is supplied;
(m) "regular connection size" means size of conneeting pipe which
is normally granted by the Authority to a user in the public water
distribution system;
(n) "residential connection" means a water connection granted to a
user who owns or occupies a dwelling unit for residential purpose
and water is used for residential use only;
(o) "residential use" means use of water from public water distribution
system for the household purpose only;
(p) "Schedule" means Schedule appended to this Act;
(q) "user" means a person having a valid water connection for
receiving domestic water supply from the public water distribution
system.
3. A public water distribution system is a water supply system laid or owned Public water
by un Authority for supplying water, for domestic purposes to users. il:::*:t''"
Bom.LIX
of | 949.
Guj.34 of
1964.
Guj.l8 of
1993.
4l of 2006.
Publie Water
Distribution
Authority.
4. (1) No authority other than a local authority, the Board or GWIL shall lay or
own a public water distribution system in the State:
22-4
Powers and
Functions of
Public Water
Distribution
Authority"
GUJARAT GOVERNMENT GAZETTE, EX. 22-08-2019 I PART IV
Provided that the State Govemment may, in public interest, by a
public water distribution system for such area, asit may deem fit.
Q) The jurisdiction of the local authority shall be its local limits and the
jurisdiction of the Board and GWIL shall be whole of the state:
Provided that where a local authority or an agency has laid apartof the
public water distribution system outside its limits or area, the s e shall be
deemed to be within its jurisdiction for the p oses of this Aet:
Provided further that the Board may, on a request made by a local
authority, lay and operate public water distribution system within the limits of
such local authority.
5. (1) The Authority shall have following powers and functions, namelv:-
I. Relating to water source -
(a) to own a water source;
(b) to get user right of a source from the Government or any other person;
(c) to get water reserved or allocated from a source;
(d) to procure water;
(e) to develop a water source;
(f) to get water from any source for its domestic use;
II. Relating to distribution system -
(a) to plan, design, execute, operate, manage or maintain a public water
distribution system;
III" Relating to water connection -
(a) to grant or disconnect water connection;
(b) to lay down size of connecting pipe to be granted to a user no ally, and
different sizes can be fixed different kinds ofusers;
(c) to lay down terms and conditions for grant of water connection including
residential connections or disconnection thereof; and different norms
or terms and conditions may fixed for different kind of users; and
(d) to fix water charges for different category of users subject to the
condition that such charges shall not be less than the charges fixed by
PART rvl GUJARAT GOVERNMEMT GAZETTE, EX" 22-08_2019
the State Govemment for that category of users;
IV. Relating to protection of public water distribution system-
(a) to prevent theft of water from public water distribution system;
(b) to prevent misuse and wastage of water;
(c) to prevent damage to the public water distribution system, its parts or
components;
(d) to prevent tampering, obs ction, diversion, break or interference with
flow of water or defacing of public water distribution system;
(e) to pre.rent'"rnauthorized dr of water;
(0 to prevent excess drawl of water; and
(g) to take such other measures to protect public er distribution system
as may be required"
(2) The Authority shall, subject to the provisions ofthis Act, have such other
powers and functions to do a thing which may be necessary or expedient for
carrying out the purposes of this Act.
(3) It shall be the responsibility of the Authority to ensure or take adequate
measures for protection of public water distribution system including
prevention of damage or obstruction to the system or for prevention of
unauthorized or excess drawl of water.
6.(1) The Authority may apply to the State Government for reservation of
water from a souroe in the manner as may be prescribed.
(2) The State Government may, by an order, reserve a water source or such
quantity from a water source, for such period and for such Authority or
Authorities as it may eonsider necessary" The State Gove ent may allocate
water from a source either fully or partially, to different Authorities keeping in
view the demands and requirements of the Authorities as it may deem fit:
Provided that the State Government may, while making an order under
sub-section (2), specify whether such reservation is of pennanent nature or for
a specific period as maybe expedient.
22-s
Reservation
of Public
Domestic
Water
Sources.
22-6 GUJARATGOVERNMENT ZETTE,EX.22-08-2019 I PART IV
(3) The reservation of water for an Authority may be renewed by an order
of the State Gove ent.
(4) Notwithstanding anything contained in section 5 or sub-sections (l) to
(3) of this section, the state Government or owner of the water source, as the
case may be, shall be responsible for the protection of water source, and shall
exercise all po rs and functions as may be required.
7' (1) A perscn or an Authority desirous of having a water eonnection shall
make an application in sueh fo , with such fees and along with such
documents as may be prescribed by the rules, bye-laws or regulations of the
Authority, to the concerned Authority having jurisdiction for the purpose of
granting water supply connection.
(2) on receipt of an application made under sub-section (1), the Authority
shall scrutinize the same and if it is satisfied, shall grant the water connection
subject to sub-section (4) and on such terms and conditions as it may speciff.
The conditions may include the terms of supply, quantum of water, usage,
accessories as may be required, pricing, metering, conditions for protection of
water supply system and such other conditions as it may deem fit.
(3) The Authority shall grant connection subject to the rules, bye.laws or
regulations made by it for the purpose:
Provided that such rules, bye-laws or regulations may provide for
different conditions for different category or class of users ile granting water
connection"
(4) The Authority shall grant w er connection to a user from such distribution
pipeline as it may decide depending upon the availability of infrastructure in the
public water distribution system and its operational requirements. The decision
of the Authority in this regard shall be final.
Water
Connection.
PART IV] GUJARAT GOVERNMEMT GAZETTE" 8X"22-08-2OI} 22-7
8. (1) A water meter shall be installed at the source from where an Authority is water
authorized to draw water. The record of water drawl shall be submitted by the Meter'
Authority at such interval to the State Government as it mav direct.
(2) The Authority may provide a water meter or ask user to put a water
meter and attach the same to connecting pipe joined with the distribution system
of the Authority in the premises of user or outside, subject to the niles,
regulations or bye-laws made by the Authority for the purpose.
9" (1) An annual water audit shall be carried out for a water source used for the
pu{pose of domestic supply by the State Government or an agency which owns
such water source.
(2) An annual water audit shall be carried out by each of the Authorities for
the public water distribution system laid or owned by it.
(3) The marurer and scope of the water audit shall be such as may be
prescribed by the State Government.
10. (l) No person in relation to public water distribution system shall-
Water
Audit"
Prohibition
of certain
Acts.
(D
(iD
(iii)
(iv)
(v)
damage, destroy, deface or tamper with the system;
tamper valves, or similar devices to change the flow of water;
tamper with flow measurement devices including water meters;
obstruct, divert, break or interfere flow of water or impede operation
or maintenance of system;
draw water from a public distribution system by connecting or
joining a pipe or any other attachment directly or indirectly or by
anyrmeans, for any purpose without an authorized connection having
been obtained from the Authority;
draw water in excess of permitted quantity directly or indireetly by
tampering the system, use of ongful means or in contravention of
terms and conditions on which connection has been granted by the
(vi)
22-8
Offences and
Penalties"
GUJARAT GOVERNMENT GAZETTE, EX. 22-08-2019 I PART IV
Authority: and
granted by the Authority.
(2) No person shall take away in an unauthorized manner or indulge in the
theft of material, equipment or device, used or stocked for the purpose of being
laid in public water distribution system.
ll- (1) whoever in eontravention of the provisions of seetion 10,
O damages, destroys or defaces a public water distribution system
shall be punishable with imprisonment for a term which may extend
to two years or with fine, which may extend to rupees one lakh or
equal to the amount of damage caused to the system or loss suffered
by the Authority, whichever is higher, or with both;
(ii) tampers a public water distribution system to disturb working of
system, tampers valves or similar devices to change the flow,
tamper with flow measurement devices including water meter shall
be punishable with imprisonment for a term ich may extend to
six months or with fine which may extend to rupees fifty thousand
or with both;
(iii) obstructs, diverts, breaks or interferes with flow of water; or
impedes operations or maintenance of system shall be punishable
with imprisonment for a term which may extend to three months or
with fine which may extend to ees twenty thousand or with both.
(2) Whoever in contravention of the provisions of section l0 draws water from
a public distribution system by connecting or joining a pipe or other
attachment directly or indirectly, or by any means, for any purpose without an
authorized connection obtained from the authority shall be punishable with such
punishment as provided in Schedule I.
(3) whoever in contravention of the provisions of sub-clauses (i) to (vi) of sub-
section (1) of section 10 draws water in excess of permitted quantity directly or
PART rvl cuJ T GOVERNMEMT GAZETTE.EX" 22_08_2019 22-9
indirectly by tampering the system, use of wrongful means or in contravention
of terms and conditions on which water connection has been granted by the
Authority, shall be punishable with such penalty as provided in Schedule II.
(4) Whoever other than a user who has a residential connection, in contravention
of the provisions of section 10 uses the water other than the purpose for which
the water connection is granted shall be punishable with a fine which may
extend to rupees twenty thousand.
(5) A person taking away in an unauthorized manner or indulging in the
theft of material, equipment or device used or stocked for the purpose of public
water distribution system shall be punishable with imprisonment for a term
which may extend to three years or with fine, which may extend to rupees one
lakh or with both.
(6) Whoever abets any offence specified in sub-sections (i) to (v) of sub-
section (l) of section 10 shall be punished with the punishment provided for the
offence in the relevant sub-section of this section:
Provided that whenever such an offence is abetted by an employee,
officer, office bearer or an agency.engaged by the Authority, the abettor shall
be punished with imprisonment or fine provided for the offence which shall be
double the amount specified in the relevant sub-sections, or with both.
72. (l) No person shall obstruct or interfere in discharge of the duties and
functions by an employee, officer or a person authorized by the Authority under
the provisions of this Act or the rules made thereunder"
(2) Whoever contravenes the provisions of sub-section (1) shall be punishable
with imprisonment for a term which may extend to three months or with fine,
ich may extend to rupees tdn thousand or with both"
13. (1) Any person or officer of the Authority authorized in this behalf by the
Authoritv mav -
Obstructing
an Employee
or Authorised
Officer in
Discharge of
his Duties"
Power to
Search,
Inspect
and
Seizure.
enter and inspect at any time in any premises where water is supplied
by the Authority or any components of public water distribution
(a)
22-t0 GUJA T GOVERNMENT GAZETTE ,EX.22-08-2OII I PAR.T rv
system lies, if it appears necessary to him for ascertaining proper
c ed or is being carried out in contravention of the provisions of
this Act or an act has been or is being committed which is prohibited
under the Act;
search, seize and remove all such devices, instruments or any other
articles which has been, or is being, or is likely to be used for
which is prohibited;
examine or seize any books of accounts, materials or documents,
equipment or devices which in his opinion shall be useful as evidence
for or relevant to, any proceedings in respect of an offence under
section 10 and allow the person from whose custody such books of
accounts, materials or documents, equipment or devices are seized to
make copies thereof or take extracts there fiom in his presence.
2 of 1974
(2) The owner or occupant of the place or premises of search or any person
on his behalf shall be allowed to remain present, as far as possible, during the
search and a list of all the things seized in the course of such search shall be
prepared and delivered to such occupant or person who shall sign the list.
(3) The provisions of the code of criminal procedur e, 1973 relating to
search and seizure shall apply, to searches and seizures carried out under this
sub-section.
() where, during an inspection or search of any place or premises under
s seclion (l), a user or a person is found to have committed an offence under
section 10, the authorized officer may disconnect the water supply to such place
or premises immediately without any notice.
section(l) of section 13, who has entered, searehed or inspected any premises
(b)
(c)
PART IV] GUJARAT GOVERNMEMT GAZETTE, 8X.22-08-2019 22-TI
and has reason to believe that an offence is committed under clause (v), (vi) or
(vii) of sub-section (1) of section 10, shall prepare a report along with evidences
gathered and submit the same with his findings to the Assessing Officer
(hereinafter refened to as "Assessing Offrcer") for the assessment of loss or
damage suffered.
(2) Subject to such criteria and the manner as may be prescribed, the
Assessing Officer shall assess the loss or damage caused to the Authority on
acco of unauthorized or excess drawl of water or use of water fot u p.rr^oos"
other than for which connection was granted, on the basis of the report referred
to in sub-section (1) of this section or after an enquiry, as may be required, and
pass an order of recovery for such loss or damages suffered by the Authority"
(3) The Assessment Officer shall have regard to the following factors while
passing an order under sub-section (2);-
(a) quantity of water drawn in unauthorized manner,
(b) duration of such activity,
(c) charge or rate of water supplied,
(d) quality of water,
(e) usage of water, and
(f) anyother factors relevant for determination of the cost of water
drawn in unauthorized.
(a) The Assessing Officer shall be appointed by the Authority in such manner
as may be prescribed.
(5) The amount assessed under sub-section (2) shall be recoverable in the same
manner as an arrear of land revenue.
15. (1) A pelson or user aggrieved by an order of the Assessing Officer made Appeal"
under section 14, may prefer an appeal ,o ,h," Appellate Officer within a period
of thirty days from the date of the order along with such fees and such
documents as may be prescribed"
(2) The Appellate Officer shall after examining the records and giving an
opportunity of being heard, pass an order as it deem fit"
22-12
I PART IV
(3) The Appell officer shall be appointed by the State Govemment in such
m er as may be prescribed.
16. (1) A person aggrieved by an order of the Appellate officer made under
section 15, may prefer a second appeal within a period of 30 days from the date
of the order passed by the Appelrate officer, along with such fees and such
under section 17.
following such procedure as may be preseribed by the state Gove ent in
consultation with the water Appellate Authority and pass an order as it may
deem fit.
(3) The Water Appellate Authority shall have same po rs as that a civil court.
17. (l) The State Government shall, by notification in the officiat Gazette,
constitute a Water Appellate Authority for the purpose of deciding appeals
frled against an order passed by the Appellate Officer"
(2) The water Appellate Authority shall consist of a chairman and such
members as the State Govemment may specifu.
(3) The terms and conditions of the Chairman and Members, and the procedure
to be followed by the Authority shall be such as may be prescribed.
18" (l) The Authority or any officer authorized by it in this behalf may by
general or a special order, either before or after the institution of the proceedings
for any offence punishable under this Act, accept from a user or a person
penalized with the off'ence by the y of compounding of the offence a sum
equivalent to double the maximum amount of fine prescribed in the relevant
sub-sections ofsection I 1.
(2) The State Government may, by notification in the official Gazette, specify
such reduced sum, for such offences, at which the Authority may compound the
sum below the limit fixed for the purpose of that offence by the State
Government"
\ilater
l\ppellate
ll.uthority
C'onstitution
olf Water
Appellate
Authority
Compounding
Oifence
PART IV] GUJARAT GOVERNI\4EMT GAZETTE, 8X,22-08-2OI} 22-13
(3) when an offence has been compounded uqder sub-section (1), the
offender, shall be discharge and no further proceedings shall be made against
him in respect of the offence compounded, and if the offender is in custodv. he
shall be discharged.
19. No civil court shall have the jurisdiction to deal with or decide any question
which the Assessing officer or Appellate officer, as the case may be, the water
Appellate Authority empowered to deal with or decide with by or under this Act
and no injunction shall be granted by any civil court in respect ofany action
taken or to be taken in pursuance of any of the provisions of this Act.
20- Q) The provisions of this Act shall have effect notwithstanding anything
contained in any other law for the time being enforce, in so far as the provisions
relating to public domestic water supply.
(2) Notwithstanding anything contained in any other law for the time being
in force, when anything in relation to water supply measures are required to be
done or approved under this Act, such things shall not be deemed to have.been
unlawfully done or approved by reason only of the fact that permission,
approval or sanction required under such other law has not been obtained.
21. No eourt shall take cognizance of an offence punishable under this Act or
the rules made thereunder except on a complaint made by the Authority or any
officer authorized in this behalf by the Authority" as the case mav be.
22.For the purpose of providing speedy trial of the offences under this Act, in
any district or metropolitan arca in the State, the State Govemment may, after
consultation with the Ffigh Court by notification in Q fficial Gazette, designate
one or more courts of Judicial Magistrate of First Class oi, as the case may be,
of Metropolitan Magistrate in such district or metropolitan area.
Bar of
Jurisdiction
of
Civil Court.
Act to have
overriding
effect and
effect of other
laws.
Cognizance
of offence"
Designation of
Special Court"
23" (l) The State Government may, by notification in Official Gazette, delegate Delegation of
any of its powers, except the poyer of making rules, exercisable.by it under this 
power'
22-14
I PART IV
Act or the rules, to the Board in such matters and subject to such terrns and
conditions, if any, as may be specified in such notification.
(2) The Board may with prior pennission of the State Govemment issue
such guidelines and advisory to the local authorities in respect of execution of
this Act.
24. The state Gove ent may give, from time to time, such directions to the
authorities or the Board as it may deem fit, for giving e ct to the provisions of
such directions"
Power to give
directions.
Protection of
action taken in
good ;[aith.
Powlr to
make rules.
25. No suit or prosecution proceedings shall
done in good faith or intending to be done
thereunder.
lie against any person for anything
under this Act or the rules made
26. (l) The state Government may, by notification in the official Gazette,make
rules not inconsistent.*,ith this Act, flor canyingout the p oses of this Act.
(2) In particular and without prejudice to the generality of the foregoing
provisions, such rules may provide for all or any of the following matters,
namely:-
(a) the manner of making application by a public water distribution
authority, to the State Government for reservation of water from a
source under sub-section (l) ofsection 6;
(b) the manner and scope of water audit under sub-section (3) of section
9:
(c) The criteria and the manner for assessing the loss or damage caused
to the Authority under sub-section (2) of the section 14;
(d) the manner of apgrintment of Assessing officer under the sub-
section (4) of the section l4;
(e) the fees payable and documents to be attached with the appeal sub-
section (l) of section 15:
(f) the manner of appointment of Appelrate officer under the sub-
section (3) ofthe section l5;
PART IV] GUJARAT GOVERNMEMT GAZETTE, FiI..22-O8.2OI} 22-15
(g) the fees payable and documents to be attached with appeal under
sub-section (1) ofsection 16;
(h) the procedure for examining the appeal by the water Appellate
Authority under sub-seetion (2) of section 16;
(i) The terms and conditions of the chairman and Members, and the
procedure to be followed by the water Appellate Authority under
sub-section (3) of section 17 ;
0) any other matter which is required to be, or may be, prescribed.
(3) All rules made under this section shall be laid for not less than thirty days
before the State Legislature as soon as possible after they are made, and shall
be subject to rescission by the State Legislature or to such modifications as the
State Legislature may make, during the session in which they are so laid or the
session immediately following.
(4) Any rescission or modification so made by the State Legislature shall be
published in the Official Gazette and thereupon take effect.
27 " (l) If any difficulty arises in giving effect to the provisions of this Act, the Power to
State Government may issue an order not inconsistent with the objects and 
remove
difficulties.
purposes of this Act, which appears to it to be necessary or expedient for the
purpose of removing the difficulty:
Provided that no order shall be made under this section after the expiry
of three years from the date of comin! into force of this Act.
(2) Every order made under sub-section (1) shall be laid, as soon as may be,
after it is made before the Lesislature.
SCHEDULE I
e sub-section (2) of section l l)
Nature of offence and punishment for unauthorized connection of waterdepending upon pipeline from which water is drawn, nature of connection,usage of water and size of connecting pipe:
Sr. No. Nature of
Connection
Usage of
water
Size of
connecting
pipe
Punishment
(l) Q) ri) T-----72\ T-----l<\-
A. Pipeline from which water is drawn: Distribution Line
l" Kesrdential
Connection
and Group
Residential
Connection
sidential
Use
Regular
Connection
Size
Fine not
exceeding
rupees
3,000/-
2" Residential
Connection
and Group
Residential
Connection
Residential
Use
Bigger than
Regular
Connection
Size
Fine not
exceeding
rupees
5,000/-
aJ. Other than
Residential
Connection
Other than
Residential
Use
Regular
Connection
Size
Fine not
exceeding
rupees
5,000/-
4" Other than
Residential
Connection
Other than
Residential
Use
Bigger than
Regular
Connection
Size
Fine not
exceeding
rupees
20,0001-
B. Pipeline from which water is drawn: Bulk pipeline system
5. Residential
Connection
and Group
Residential
Connection
Residential
Use
Regular
Connection
Size
Fine not
exceeding
rupees
5,000/-
6. Residential
Connection
Residential
Use
=
Bigger than
Regular
Connection
- Size
Fine not
exceeding
rupees
20,0001-
7. Group
sidential
Connection
Any Use Bigger than
Regular
Connection
Size
lmprisonment
up to one
month or
penalty not
exceeding
rupees
2fr,0001- or
with both
PART IV] GUJARAT GOVERNMEMT ZETTE,EX.22-08-2OI} 22-17
Sr. No. Nature of
Connection
Usage of
water
Size of
connecting
nine
Punishment
(1) (2) (3) (4) (s)
8. Other than
Residential
Connection
Other than
Reside al
Use
Regular
Connection
Size
Imprisonment
up to one
month or
penalty not
exceeding
rupees
50,000/- or
with both
9" Other tharr
Residential
Coirnection
Other than
Residential
Use
Bigger than
Regular
Connection
Size
up to three
months or
penalty not
exceeding
rupees
1,00000/- or
with both
c. In case of any other offence, which is not covered in entry I to 9, shall
be punished with imprisonment of term not exceeding 3 months or a fine,
which shall not exceed rupees 100,000/- or with both.
22-18 GUJA T GOVERNMENT GAZETTE ,EX.22-08-2OI} [ PART IV
SCHEDULE II
e sub-section( 3) of section l1)
connection depending upon nature of connection; usage of water and whetherthe connecting pipe has been tampered with.
Nature of
Connection
Usage of water Punishment
A." Unauthorized dra I of w
Residential Use
Other Than
Residential
Connection
B.Unauthorized. drawl of wat
and/or joining a connecting pipe bigger than regular connection size
Residential Use Fine not
exceeding
Other than
Residential
Connection
Other than
Residential Use

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