Section 199(2) in West Bengal Municipal Corporation Act, 2006
(2)if, in the case of any premises which has already been supplied with water without having a separate supply-pipe, the Commissioner gives notice to the owner of such premises requiring him to lay a separate supply-pipe, the owner shall, within three months of such notice, lay so much of the supply-pipe as is not required to be laid in a street. and the Commissioner shall lay so much of the supply-pipe as is required to be laid in a street and shall make all necessary communications.
