Section 265A in The Calcutta Municipal Corporation Act, 1980
265A. [ Exemption from payment of fee for supply of water. - [section 265A inserted by W.B. Act 32 of 1994.]
The Mayor-in-Council shall have the power to exempt, either wholly or partly, any person from payment of the annual fee for the supply of water for domestic purpose or for any other purpose] -(a)in any case where such payment causes, to the satisfaction of the Mayor-in-Council, undue hardship to him, and(b)in any other case where the Mayor-in-Council thinks fit so to do.
