- The State Government may make rules to provide for-(a)the preparation of plans and estimates for water-works or for introduction of a public distribution network;(b)the power of the Board of Councilors or the State Government to accord sanction to such plans and estimates;.(c)the publication of the particulars and the nature of any water-work or scheme, its cost, and the manner in which it is to be financed and carried out;(d)the size and nature of water-works, mains, service-mains, pipes or channels to be constructed or laid by the Board of Councilors for the supply of water;(e)the maintenance of municipal water-works and of pipes and fittings in connection therewith;(f)the size and nature of the stand-posts or pumps to be erected by a Municipality and of the ferrules and all pipes, stand-pipes, stop-cocks, taps, hydrants and other fittings, whether within or outside any premises, that may be necessary for the regulation of the supply and use of water;(g)the mains or pipes in which fire plugs are to be fixed and the places at which keys of the fire plugs are to be deposited;(h)the periodical analysis by a qualified analyst of the water supplied by a Municipality;(i)the conservations of, and the prevention of injury or contamination to, sources and means of water supply and appliances for the distribution of water, whether within or without the limits of a municipal area;(j)the manner in which connections with water-works or supply-system shall or may be constructed, altered or maintained, the fees to be levied for such connections and the person by whom they shall be paid, and the agency to be employed for such construction, alteration or maintenance;(k)[ the rates at which the charges for water supplied for domestic purposes and for various non-domestic purposes may be levied by the Board of Councilors and the use, maintenance and testing of meters and ferrules;] [[Clause (k) Substituted by section 10 of the West Bengal Municipal (Amendment) Act, 2004 (West Bengal Act VIII of 2004), w.e.f. 15.9.2004, which was earlier as follows :'(k) the rates at which the charges for water supplied in excess of the prescribed quota for domestic purposes and for water supplied for various non-domestic purposes may be levied by the Board of Councilors and the use, maintenance and testing of meters and ferrules;]](l)the regulation of all matters and things connected with the supply and use of water, and the turning on, and turning off, and preventing the waste, of water; and(m)any other matter relating to the supply of water in respect of which this Act or any other law for the time being in force makes no provision or makes insufficient provision and further provision is, in the opinion of the State Government, necessary.
