Section 75 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
75. Powers to disinfect tank, pool or well. -
(1)The General Manager or any other officer authorised by him in this behalf may have any tank, pool or well cleansed or disinfected after notice to the owner and the occupier, if any, thereof when it appear to him that such cleansing or disinfecting will tend to prevent or check the spread of any dangerous disease.(2)The cost of cleansing or disinfecting under sub-section (1) shall be paid by the owner or occupier of the tank, pool or well and shall, in case of default, be recoverable as arrear of water-charge; provided that if the General Manager is satisfied that such owner or occupier has no means to pay, he may, with the previous approval of the Board, direct that such cost be paid from the fund of the Authority.
