Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of West Bengal - Subsection Section 49(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966 (2)No person shall cause wastage of water by the misuse of public stand -posts, pipes, drinking fountains or hydrants.
