Section 199 in West Bengal Municipal Corporation Act, 2006
199. Power of Commissioner to require separate supply-pipe.
(1)The Commissioner may require the laying of a separate supply-pipe for entry premises which has been, or is to be, supplied with water by him.(2)if, in the case of any premises which has already been supplied with water without having a separate supply-pipe, the Commissioner gives notice to the owner of such premises requiring him to lay a separate supply-pipe, the owner shall, within three months of such notice, lay so much of the supply-pipe as is not required to be laid in a street. and the Commissioner shall lay so much of the supply-pipe as is required to be laid in a street and shall make all necessary communications.
