Section 201(1) in The City of Nagpur Corporation Act, 1948
(1)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may supply water for any purpose on receiving [either from the owner or the occupier of any premises,] [These words were inserted by Maharashtra 42 of 1976, Section 25.] a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.
