(1)It shall be the duty of every Municipality to provide a supply of wholesome water for the domestic use of the inhabitants.(2)[ The supply of water for domestic and non-domestic uses may be charged for at such scale of fee, or price, as may be prescribed :] [[Substituted by section 33 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002 old section read as :'(2) The water for domestic uses in excess of such standard as may be determined by the Board of Councilors and the supply of water for non-domestic uses may be charged for at such scale of fees or price as may be prescribed.'.]][Provided that in the case of Water Supply Projects, implemented in any municipal area with external aid or on joint venture basis or through private participation, the Municipality may make regulations fixing fees for supply of water and other allied matters associated with the project, as may be necessitated by the terms and conditions of the project.] [Proviso added by section 10 of the West Bengal Municipal (Amendment) Act, 2003 (West Bengal Act 13 of 2003), w.e.f. 1.10.2003.](3)The Board of Councilors, for the purpose of measuring or recording the quantity of water consumed, may provide for devices of attachment of meter in the premises or adopt a system of calculation by the size or number of ferrules through which the supply is made or any other method or measurement or recording in such manner and in accordance with such procedure as may be prescribed.
