Section 162 in The Chandernagore Municipal Corporation Act, 1990
162. Regulation of consumptions of water and provisions for meters.
- No owner or occupier of any premises shall suffer water to be wasted. The Corporation may establish block meter for any area or cause meters to be attached to premises for recording the supply of filtered water for regulation of consumption of water and prevention of wastage of water in such manner [* * *] [Omitted 'and may impose fees at such rates for consumption beyond such limit' by Act No. 4 of 2008, dated 17.4.2008.], as may be determined by regulations.
