Section 93(2) in New Town, Kolkata Development Authority Act, 2007
(2)On receipt of the written notice under sub-section (1), the owner of the lessee of the occupier of the building or the land, or the other person having an interest therein, as the case may be, shall-(a)obtain from the water-mains of the Development Authority such quantity of water as may be adequate for the requirement of the persons usually occupying or employed upon, the building or the land, as the case may be, and(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations, within such period as specified in the notice.
