Section 95 in New Town, Kolkata Development Authority Act, 2007
95. Vesting of Private Connections to premises in the Development Authority.
(1)All private connections of premises to the mains of the Development Authority for the supply of water thereto and all pipes, taps, and other fittings used for such supply shall be made, maintained and regulated in the manner prescribed.(2)The Development Authority may, if it thinks fit so to do, take charge of all communication-pipes and fittings of any existing private service connected with water-supply system within the area of New Town, Kolkata, up to an including the stop-cock nearest to the doorstep of the concerned premises and such communication-pipes and fittings shall thereafter vest in, and, shall be maintained at the expense of, the Development Authority as part of the water-works of the Development Authority.
