Section 234B in Kolkata Municipal Corporation Act, 1980
234B. Occupiers of flats or houses of State Government and statutory bodies to pay fee for supply of water.
- For the residential buildings or premises owned by the State Government or any, statutory body which are occupied in flats and where no annual valuation may be apportioned separately for each such flat, the fee for supply of water may be levied on each occupier on the basis of the area in occupation in such manner as may be determined by regulations.
