Section 210 in West Bengal Municipal Corporation Act, 2006
210. Exemption from payment of fee for supply of water
- The Corporation shall have the power to exempt, either wholly or partly, any person from payment of the annual fee for the supply of water for domestic purpose or for any other purpose-(a)in any case where such payment causes, to the satisfaction of the Corporation, undue hardship to him, and(b)in any other case where the Corporation thinks fit so to do.G. General provisions regarding water-supply and uses of water supplied
