Section 253(4) in The Calcutta Municipal Corporation Act, 1980
(4)The Municipal Commissioner may, at the request and expense of the owner or the occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a main is laid (not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the main and keep in good order and from time to time renew one or more fire hydrants, to be used only for extinguishing fires, as near and as conveniently may be to such factory, workshop, trade premises or place of business.
