Section 200 in West Bengal Municipal Corporation Act, 2006
200. Stopcock.
(1)The Commissioner may, on every service main laid after the commencement of this Act, and may, on every service main laid before the commencement of this Act, fit a stopcock enclosed in a cover box or a pit of such size as may be reasonably necessary.(2)Every stopcock fitted on a service main after the commencement of this Act shall be placed in such position as the Commissioner deems most convenient:Provided that-(a)a stopcock in private premises shall be placed as near to the street from which the supply-pipe enters such premises as is reasonably practicable;(b)a stopcock in a street shall be placed as near to the boundary thereof as is reasonably practicable.
