Section 272(2) in Kolkata Municipal Corporation Act, 1980
(2)Unfiltered water may also be used, free of charge,(a)for flushing privies and urinals in private premises connected with sewers;(b)for flushing of drains in private premises;[ xxx ] [[Clause (c) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1993 (West Bengal Act No. 6 of 1993) which stood:(c)for cleanising garages and washing vehicles.]]
