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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of West Bengal - Subsection

Section 233(3) in West Bengal Municipal Act, 1993

(3)The Board of Councilors may fix hydrant on water-mains at such places as may be most convenient for affording a supply of water for extinguishing any fire in the locality and denote the situation of every such hydrant with marks or figures prominently displayed on any convenient structure near such hydrant :Provided that on deposit of requisite expenses by any owner or occupier of any factory, workshop, trade premises or place of business situated in or near a street in which a water main is laid, the Board of Councilors shall fix such hydrants to be used only for extinguishing fire.