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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Tripura - Subsection

Section 146(3) in Tripura Municipal Act, 1994

(3)The Municipality may fix hydrants on water mains at such places as may be most convenient for affording a supply of water for extinguishing any fire in the locality and denote the situation of every such hydrant with marks or figures prominently displayed on any convenient structure near such hydrant :Provided that on deposit of requisite expenses by an owner or occupier of any factory, workshop, trade premises or palce or business situated in or near a street in which a water main is laid, the Municipality shall fix such hydrant to be used only for extinguishing fire.