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State of West Bengal - Section

Section 206 in West Bengal Municipal Corporation Act, 2006

206. Power of Commissioner to provide water meter.

(1)The Commissioner may provide a water meter, and attach the same to the supply-pipe, in the premises connected with the service main of the Corporation.
(2)The expenses of providing and attaching a water meter under sub-section (1) shall be paid out of the Municipal Fund.
(3)The use, rent to be paid for such use, maintenance, and testing of water meters shall be governed by regulations in this behalf.