Section 265 in Kolkata Municipal Corporation Act, 1980
265. Payment for supply of water as recorded by meters.
(1)In a premises where a meter has been attached on a supply pipe, the occupier shall be liable to pay for the water shown to have been consumed on the basis of the readings recorded by the meter attached to the supply pipe.[Provided that where a water-meter attached to the supply pipe in any premises or building connected with the service mains of the Corporation goes out of order, or where there is a dispute about the proper operation of such water-meter, or where such water-meter is fraudulently altered or tampered with, the annual fee for the supply of water to such premises or building—(a)may, where the supply of water is made for domestic purpose, be levied on the basis of the annual valuation of such premises or building, or(b)may, where the supply of water is made for any other purpose, be levied on the basis of the size of the ferrule attached to the supply pipe in such premises or building, or(c)may be levied on the basis of consumption of water, as the case may be, as may be determined by regulations].(2)The Corporation shall, from time to time, determine the rate per thousand litres for the supply of water at which the amount payable under sub-section (1) shall be calculated :Provided that in fixing pro rata unit rate, the Corporation shall endeavour to cover the cost for operation, maintenance, depreciation, interest payments and other charges related to the waterworks and the distribution costs, including distribution losses, if any.[ xxx ] [Sub-section (3) omitted by section 6(2) of the Calcutta Municipal Corporation (Amendment) Act, 1994 (West Bengal Act 32 of 1994), w.e.f. 11.5.1994.]
