Section 203 in West Bengal Municipal Corporation Act, 2006
203. Taking charge of supply-pipes and water-fittings by Commissioner and vesting thereof in Corporation.
- The Commissioner may, if he thinks fit under such circumstances as may be specified by regulations, take charge of all supply-pipes and water-fittings of any premises connected with the water-mains of the Corporation and, thereupon, the same shall vest in, and shall be maintained at the expenses of the Corporation.
