Section 90(1) in Haryana Municipal Corporation Act, 1994
(1)Save as otherwise provided in this Act, the water tax shall be levied only in respect of lands and buildings :-(a)to which a water supply is furnished from or which are connected by means of pipes with municipal water works; or(b)which are situated in any portion of the Municipal area in which the Commissioner has given public notice that sufficient water is available from municipal water works for a reasonable supply to all the lands and buildings in the said portion.
