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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of West Bengal - Subsection

Section 231(3) in West Bengal Municipal Act, 1993

(3)If the owner or the lessee or the occupier of the building or the land or the other person, as the case may be, having an interest therein, does not comply with the notice within the period specified therein, the Board of Councilors shall-
(a)obtain from the municipal water-mains such quantity of water as may be adequate for the requirement of the persons occupying in or employed upon, the building or the land, as the case may be, and
(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations,
and the cost incurred therefor by the Board of Councilors shall be recovered from the owner or the occupier of the building of the land or the other person having an interest therein, as the case may be, as an arrear of tax under this Act.] [Substituted by section 34 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002]
232. Power to require water supply to be taken.- If, at any time, it appears to the Chairman-in-Council that any building or and in the municipal area is without a proper supply of wholesome water, the Chairman may, by written notice, require the owner or the lessee or the occupier of the building or the land, as the case may be. to obtain from municipal water-mains such quantity of water as may be adequate for the requirement of the persons usually occupying or employed upon the building or the land, and provide communication pipes of such size, materials and description, and take such necessary steps for the purpose, as may be provided by regulations.