Section 249 in Kolkata Municipal Corporation Act, 1980
249. Municipal Commissioner's direction to sink tube well in some cases.
(1)Notwithstanding the provisions of section 248, the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, by a written notice, require the owner of a premises to sink a tube well, if the premises is to be used as a place of public resort, or as a market, or as a place of employment of more than fifty persons, or, in other cases, for reasons to be recorded in writing.(2)Every such owner shall be bound to take out a tube well licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time determine.(3)Notwithstanding anything contained in section 248 or in the foregoing provisions of this section, the owner of a tube well shall be exempted from payment of any fee for renewal of annual licence for the tube well if any fee for supply of water is charged under this chapter.] [Inserted by section 22 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]
