200. Water-supply through hydrants, stand-posts and other conveniences.
(1)The municipality may, in exceptional circumstances, either on its own or through other agency, provide, an nominal, as fixed by the Government from time to time cost, supply of wholesome water to the public within the municipal area and may for the said purpose, erect public hydrants or standposts or other conveniences.(2)The municipality may order the closure of a public hydrant, stand- post or other conveniences for reasons to be recorded in writing.(3)The municipality may either on its own or through other agency provide for safety, maintenance and use of such public hydrants, stand-posts or other conveniences, subject to such conditions as may be specified by regulations.
