Section 183(3) in West Bengal Municipal Corporation Act, 2006
(3)If payment of the rate under sub-section (2) for wholesome water delivered to any Municipality or Cantonment Board or other authority is not made regularly and in time, the Corporation, on the recommendation of the Mayor-in-Council and with the approval of the State Government, may, after giving twelve months' notice of its intention so to do, cut off the supply.
