Section 221 in The Chhattisgarh Municipal Corporation Act, 1956
221. Supply of water.
(1)The Commissioner may supply water for any purpose on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.(2)The supply of water shall be made upon such terms and conditions as to payment and quantity and for such period, as the Corporation may prescribe by bye-laws in this behalf.(3)The corporation may, on such terms as it may think fit, undertake to supply water to any area outside the city from the waterworks maintained by the Corporation and do other acts ancillary thereto.
