Section 38 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
38. Charge for sewerage service only in certain cases. -
If the owner of any premises having independent source of water-supply is allowed by the Authority to take sewerage service, he shall be liable to pay for such service such amount as would be payable as surcharge calculated on the basis of water consumed from his independent source, the same being deemed to be water supplied by the Authority. The quantity of water so consumed shall be determined by the Authority by affixing meters for such periods and at such places as it may deem proper :Provided that no such amount shall be payable by the owner of any premises, solely used for residential purposes, having not more than on tube-well of diameter not exceeding four centimetres as independent source of water-supply.
