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State of West Bengal - Section

Section 175 in West Bengal Municipal Corporation Act, 2006

175. Definitions.

- In this chapter, unless the context otherwise requires, -
(1)"main" means a trunk main, or reserve main, or service main, as the case may be, in a given context:
(2)"reserve main" means a main laid by the Corporation or any other agency for the purpose of giving a general supply of water as distinct from a supply to individual consumers, and includes any apparatus used in connection with reserve main;
(3)"service main" means so much of any main for supplying water from a reserve main to any premises as is subject to water pressure from that reserve main or would be so subject but for the closing of some tap;
(4)"supply-pipe" means so much of any pipe for supplying water from a service main to any premises as is subject to water pressure from such service main or would be so subject but for the closing of some tap;
(5)"trunk main" means a main constructed for the purpose of conveying water from a source of supply to a filter or reservoir or from one filter or reservoir to another filter or reservoir or, for the purpose of conveying water in bulk, from one part of the limits of supply to another part of such limits of supply, or for the purpose of giving, or taking, a supply of water in bulk;
(6)"water-fittings" includes pipes (other than mains), taps, cocks, valves, ferrules, meters, cisterns, baths, and other apparatus used in connection with the supply and use of water.B. Functions in relation to water supply