Section 93(3) in New Town, Kolkata Development Authority Act, 2007
(3)If the owner or the lessee or the occupier of the building or the land or the other person, as the case may be, having an interest therein, does not comply with the notice within the period specified therein, the Development Authority shall-(a)obtain from the water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the persons occupying in, or employed upon, the building or the land, as the case may be, and(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations.and the cost Incurred/therefor by the Development Authority shall be recovered from the owner or the occupier of the building or the land or the other person having an interest therein, as the case may be, as an arrear of the land-revenue.
