Section 221 in West Bengal Municipal Corporation Act, 2006
221. Joint and several liability of owner and occupier for offence in relation in water supply.
- If any offence relating to water-supply is committed under this Act on any premises connected with the service main of the Corporation, the owner, the person primarily liable for the payment of the property tax, and the occupier of the said premises shall be jointly and severally liable for such offence.H. Drainage and sewerage
