206. Water supply through hydrants, stand-posts and other conveniences.
(1)The Municipality may, in exceptional circumstances provide gratuitous supply of wholesome water to the public within the municipal area and may, for that purpose, erect public hydrants or stand-posts or other conveniences.(2)The Municipality may close a public hydrant, stand-posts or other conveniences for reasons to be recorded in writing.(3)The Municipality may, by regulations, provide for safety, maintenance and use of such public hydrants or stand-posts, subject to such conditions, as may be specified in the regulations.
