Section 255(2) in The Calcutta Municipal Corporation Act, 1980
(2)If, in the case of any premises already supplied with water but not having a separate supply pipe, the Municipal Commissioner gives notice to the owner of the premises requiring the provision of such a pipe, the owner shall within three months, lay so much of the required pipe as is not required to be laid in a street, and the Municipal Commissioner shall lay so much of the required pipe as is to be laid in a street and make all necessary communications.
