Section 181(3) in West Bengal Municipal Corporation Act, 2006
(3)Notwithstanding anything contained in sub-section (1) of this section or elsewhere in this Act, the 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 under that sub-section. may. without prejudice to any other action which he may be entitled to take under this Act, levy a fee for such consumption of water at such rate as may be stated in the budget estimate under sub-section (2) of section 69. with effect from such date as the Commissioner may determine:Provided that no such fee shall be levied under this sub-section without giving the person concerned an opportunity of being heard.
