Section 239(3) in The Calcutta Municipal Corporation Act, 1980
(3)[ Notwithstanding anything contained in sub-section (1) or elsewhere in this Act, the Municipal Commissioner, on receipt of any information that the water supplied under that sub-section is being consumed for any purpose other than the purpose specified in the application thereunder, may, without prejudice to any other action which he may be entitled to take under this Act, levy fee for such consumption of water at such rate as stated in the budget estimate under sub-section (3) of section 131, with effect from such date as the Municipal Commissioner may determine :] [Sub-section (3) substituted W.B. Act 32 of 1994.]Provided that no such fee shall be levied under this sub-section without giving the person concerned an opportunity of being heard.
