Section 176 in Haryana Municipal Corporation Act, 1994
176. Function in relation to water supply.
(1)It shall be the duty of the Corporation to take steps from time to time -(a)for ascertaining the sufficiency and wholesomeness of water supplies within the Municipal area;(b)for providing a supply of wholesome water in pipes to every Part of the Municipal area in which there are houses, for the domestic purpose of the occupants thereof, and for taking pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Corporation to do anything which is not practicable at a reasonable cost or to provide such supply to any Part of Municipal area where such a supply is already available at such point or points aforesaid;(c)for providing, as far as possible, a supply of wholesome water otherwise than in pipes to every Part of the Municipal area in which there are houses, for the domestic purposes of the occupants thereof and to which it is not practicable to provide a supply in pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that Part.(2)If any question arises under clause (b) of sub-section (1) as to whether anything is or is not practicable at a reasonable cost or is to the point or points, to which pipes must be taken in order to enable houses to be connected to them at reasonable cost, or under clause (c) thereof as to whether a public supply can be provided at a reasonable cost the Corporation shall determine that question and thereupon the Commissioner shall give effect to that determination.
