Section 189 in The Bombay Provincial Municipal Corporations Act, 1949
189. Water supply. - (1) When the Commissioner has given public notice under clause (b) of sub-section (1) of section 130 that the Corporation has arranged to supply water to any portion of the City from municipal water-works by means of private water connections or of public stand posts or by any other means, it shall be incumbent on him to take all such measures as may be practicable to ensure that a sufficient supply is available for meeting the reasonable requirements of the residents of such portion of the City.
(2)For the purposes of carrying out the obligation imposed by sub-section (1) and of providing the City with a supply of water proper and sufficient for public and private purposes, the Commissioner may, with the approval of the Corporation-(a)construct, maintain in good repair, alter, improve and extend water-works, either within or without the City, and do any other necessary acts;(b)purchase or take on lease any water-work, or any water or right to store or to take and convey water either within or without the City;(c)enter into an arrangement with any person for a supply of water.(3)All municipal water-works shall be managed by the Commissioner.
