Section 266 in The Calcutta Municipal Corporation Act, 1980
266. New premises not to be occupied without arrangement for water supply. -
No person shall occupy or cause or permit to be occupied any premises or part thereof constructed or reconstructed after the commencement of this Act until he has obtained a certificate from the Municipal Commissioner that there is provided within, or within a reasonable distance of, the premises such supply of wholesome water as appears to the Municipal Commissioner to be adequate for the persons who may occupy or be employed in such premises, for their domestic purposes.
