Section 93 in New Town, Kolkata Development Authority Act, 2007
93. Power to require water supply to be taken.
(1)If, at any time, it appears to the Chairman that any building or land in any area within the New Town, Kolkata, is without a proper supply of wholesome water, the Chairman may, by written notice; require the owner or the lessee or the occupier of the building or the land or any person having an interest therein, as the case may be, to obtain from water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the person usually occupying or employed upon the building or the land, and provide connection pipe of such size, materials and description, and take such necessary steps for the purpose, as maybe provided by regulations, within such period as may be specified in the notice.(2)On receipt of the written notice under sub-section (1), the owner of the lessee of the occupier of the building or the land, or the other person having an interest therein, as the case may be, shall-(a)obtain from the water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the persons usually occupying or employed upon, the building or the land, as the case may be, and(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations, within such period as specified in the notice.(3)If the owner or the lessee or the occupier of the building or the land or the other person, as the case may be, having an interest therein, does not comply with the notice within the period specified therein, the Development Authority shall-(a)obtain from the water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the persons occupying in, or employed upon, the building or the land, as the case may be, and(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations.and the cost Incurred/therefor by the Development Authority shall be recovered from the owner or the occupier of the building or the land or the other person having an interest therein, as the case may be, as an arrear of the land-revenue.
