Section 179 in West Bengal Municipal Corporation Act, 2006
179. Water supply through hydrants, stand-posts or other conveniences.
(1)The Commissioner may, with the prior approval of the Mayor-in-Council, erect hydrants or stand-posts for supply of wholesome water to the public within the Corporation area through other conveniences:Provided that for the purpose of safety, maintenance and regulation of use of such hydrants or stand-posts, the Commissioner may place them under the charge of any person or agency or organisation who may realize from each consumer such fee as the Mayor-in-Council may determine:Provided further that the person or agency or organisation as aforesaid shall perform such functions as the Corporation may, by regulations, provide:Provided also that installation of hydrants may be limited only in slum areas where there has not been any water supply through pipe line.(2)The Commissioner may, with the prior approval of the Mayor-in-Council, close a hydrant or stand-post or other convenience, when it is no longer required for the supply of wholesome water to the public.
