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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(3)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(ii)through street hydrants and fire hydrants within its jurisdiction, the quantify of water consumed may, in such manner as may be provided by regulations, be determined by the Authority on the basis of the number of such hydrants, the pressure of water-supply and the diameter and size of pipes and fittings connecting the hydrants with the mains of the Authority.