Section 87(2) in New Town, Kolkata Development Authority Act, 2007
(2)The apply of water domestic or non-domestic uses may be charged for or such scale of fees, or price, as may be prescribed :Provided that in the case of water supply projects, implemented in any area within New Town, Kolkata, with external aid or on joint venture basis or through provide precipitation, the Development Authority may make regulations fixing frees for supply of water and other allied matters associated with the project, as may be (sic) by the terms and conditions of the project.
