Section 234C in The Calcutta Municipal Corporation Act, 1980
234C. [ Power of Corporation to require the owners to set up pumps etc. - [Sections 234A to 234C inserted by W.B. Act 26 of 1997.]
For the purpose of securing adequate and uniform supply of wholesome water to every premises, house, flat or building, the Municipal Commissioner may require the owner of the premises or building to set up electric pumps or other contrivances whereby water may be caused to reach the topmost storey and all parts of the premises or building. The Municipal Commissioner may also require the owner of a premises or building to sink tubewell or cause tubewell to be sunk to supplement the supply of water to all parts of the premises or building].
