Section 249 in The Calcutta Municipal Corporation Act, 1980
249. Municipal CommissionerÂ’s direction to sink tubewell in some cases. -
(1)Notwithstanding the provisions of section 248, the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, by a written notice, require the owner of a premises to sink a tubewell, if the premises is to be used as a place of public resort, or as a market, or as a place of employment of more than fifty persons, or, in other cases, for reasons to be recorded in writing.(2)Every such owner shall be bound to take out a tubewell licence on such conditions and on payment of such annual fee as the Mayor-in-Council may from time to time determine.(3)[ Notwithstanding anything contained in section 248 or in the foregoing provisions of this section, the owner of a tubewell shall be exempted from payment of any fee for renewal of annual licence for the tubewell if any fee for supply of water is charged under this Chapter.] [Sub-section (3) inserted by W.B. Act 26 of 1997.]
