Section 37(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)Until meters can be attached to any premises, the Authority may, in such manner as may be provided by regulations, determine the average consumption of water on the basis of the pressure of water supply, the number and size of water taps and the size of ferrules, if any, used in the premises, and may determine the amount payable on the basis of such average consumption.
