Section 218(1) in West Bengal Municipal Corporation Act, 2006
(1)No person shall wilfully or negligently cause or suffer any water-fitting, which he is liable to maintain,-(a)to be, or to remain, so out of order or so in need of repair, or(b)to be, or to remain, so constructed or adapted or to be so used, that the water supplied to him by the Corporation is, or is likely to be, wasted, misused or unduly consumed, or contaminated before use, or that foul air or any input matter is likely to return into any pipe belonging to, or connected with, a main belonging to the Corporation.
