Section 179(1) in West Bengal Municipal Corporation Act, 2006
(1)The Commissioner may, with the prior approval of the Mayor-in-Council, erect hydrants or stand-posts for supply of wholesome water to the public within the Corporation area through other conveniences:Provided that for the purpose of safety, maintenance and regulation of use of such hydrants or stand-posts, the Commissioner may place them under the charge of any person or agency or organisation who may realize from each consumer such fee as the Mayor-in-Council may determine:Provided further that the person or agency or organisation as aforesaid shall perform such functions as the Corporation may, by regulations, provide:Provided also that installation of hydrants may be limited only in slum areas where there has not been any water supply through pipe line.
