Section 29(a) in Kolkata Municipal Corporation Act, 1980
(a)the construction and maintenance of water-works and providing, by itself or by any agency, means for supply of water for public and private purposes;(aa)[ providing by itself or by an agency, means of supply of water for fire-fighting purposes; [Inserted by section 8 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.](aaa)measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950 (West Bengal Act No. 18 of 1950) and the rules made thereunder;]
