228. Obligation of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] imposing water-tax.
(1)[Every municipality] [Substituted by U.P. Act No. 12 of 1994.] in which a water-tax is imposed, shall be bound, -(a)throughout a prescribed area or prescribed areas -(i)to maintain a system of water-supply through pipes, and(ii)to lay on water at a prescribed pressure and during prescribed hours, and(iii)to supply in all the chief streets in which mains have been laid, water to stand-pipes or pumps situated at such intervals as are prescribed; and(b)[subject to the rules as may be framed] [Inserted by U.P. Act No. 7 of 1949.] to allow the owner or occupier of any building or land assessed to a prescribed minimum water-tax to connect for the purpose of obtaining water for domestic purposes, the building or land with a main by means of a communication pipe of the prescribed size and description; and(c)to supply, within every twenty-four hour, to every owner or occupier entitled to a house connection under clause (b) whose land or building is provided therewith such amount of water as is prescribed with reference to the water-tax payable by him and his estimated requirements for domestic purposes, into a storage cistern erected in or on the building or land, of a capacity not less than such amount and of a prescribed pattern and at an altitude not exceeding the maximum prescribed for the same.(2)The word "prescribed" in sub-section (1) means prescribed by rule under Section 235.
