Section 87 in New Town, Kolkata Development Authority Act, 2007
87. Development Authority to provide water supply.
(1)It shall be the duty of the Development Authority to provide a supply of wholesome Water for the domestic use of the inhabitants,(2)The apply of water domestic or non-domestic uses may be charged for or such scale of fees, or price, as may be prescribed :Provided that in the case of water supply projects, implemented in any area within New Town, Kolkata, with external aid or on joint venture basis or through provide precipitation, the Development Authority may make regulations fixing frees for supply of water and other allied matters associated with the project, as may be (sic) by the terms and conditions of the project.(3)The Development Authority may, for the purpose of measuring or proceeding the quantity of water consumed, provide for devices of attachment of mater in the premises or adopt a system of calculation by means of the size or the number of ferrules through which the supply is made or by any other method or measurement or means in such manner, and in accordance with such procedure, as may be prescribed.
