Section 212(2) in West Bengal Municipal Corporation Act, 2006
(2)On receipt of the notice under sub-section (1), the owner or the lessee or the occupier of the premises or the person primarily liable for the payment of the property tax in respect of the premises or the other person having an interest therein, as the case may be, shall-(a)obtain from the supply mains of the Corporation such quantity of water as may be adequate for the requirement of the persons usually occupying, or employed in, the premises, 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 the period specified in the notice.
