Section 48(3) in Assam Urban Water Supply and Sewerage Board Act, 1985
(3)For calculating the amount payable by a local or public authority for consumption of water,(i)In any place public resort, the quantity of water consumed may be determined in the manner specified in sub-sections (1) and (2), and(ii)Through street hydrants and fire hydrants within its jurisdiction, the quantity of water consumed may, in such manner as be provided by regulations, be determined by the Board on the basis of the number of such hydrants, the pressure of water supply and the diameter and size of pipes and fittings connecting the hydrants with the mains of the Board.
