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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of West Bengal - Subsection

Section 233(2) in West Bengal Municipal Act, 1993

(2)The Board of Councilors may, by regulation provide for safety, maintenance and use of such public hydrants or stand-posts; or it may place such public hydrants or stand-posts under the charge of any person who may realise from each consumer such fee as the Board of Councilors may determine from time to time.