Section 211 in West Bengal Municipal Corporation Act, 2006
211. premises constructed after the commencement of this Act not to be occupied without arrangement for water supply.
- No person shall occupy, or cause or permit to he occupied, any premises or part thereof constructed or reconstructed after the commencement of this Act until he has obtained a certificate from the Commissioner that there is provided within, or within a reasonable distance of, the premises such supply of wholesome water as appears to the Commissioner to be adequate for the persons who may occupy, or who may be employed in, such premises for their domestic purposes.
