233. Water supply through hydrants, stand-posts and other conveniences.
(1)The Chairman-in-Council may erect hydrants or stand-posts for supply of wholesome water to the public within a municipal area.(2)The Board of Councilors may, by regulation provide for safety, maintenance and use of such public hydrants or stand-posts; or it may place such public hydrants or stand-posts under the charge of any person who may realise from each consumer such fee as the Board of Councilors may determine from time to time.(3)The Board of Councilors may fix hydrant on water-mains at such places as may be most convenient for affording a supply of water for extinguishing any fire in the locality and denote the situation of every such hydrant with marks or figures prominently displayed on any convenient structure near such hydrant :Provided that on deposit of requisite expenses by any owner or occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a water main is laid, the Board of Councilors shall fix such hydrants to be used only for extinguishing fire.(4)The operation and maintenance of hydrants for extinguishing fire shall be in accordance with such procedure as may be prescribed.
