Section 181 in West Bengal Municipal Corporation Act, 2006
181. Owner to supply after for non-domestic purpose.
(1)The Commissioner may supply water for any purpose, other than domestic purpose, on receiving a written application specifying the purpose for which the supply of water is required and the quantity of water is likely to be consumed.(2)Subject to the provisions of subsection (1), when an application under that sub-section is granted, the Commissioner may, by order, place, or allow to be placed, the necessary pipes and water-fittings of such dimension and character us may be specified in the order.(3)Notwithstanding anything contained in sub-section (1) of this section or elsewhere in this Act, the Commissioner, on receipt of any information that the water supplied under that sub-section is being consumed for any purpose. other than the purpose specified in the application under that sub-section. may. without prejudice to any other action which he may be entitled to take under this Act, levy a fee for such consumption of water at such rate as may be stated in the budget estimate under sub-section (2) of section 69. with effect from such date as the Commissioner may determine:Provided that no such fee shall be levied under this sub-section without giving the person concerned an opportunity of being heard.
