Section 94 in New Town, Kolkata Development Authority Act, 2007
94. Water supply to hid rents, or Stand post and other convenience.
(1)The Development Authority may erect hydrants or stand-post for supply of Wholesome water to the public within the area of New Town, Kolkata.(2)The Development Authority may, by regulations, provide for safety, maintenance and use of such public hydrants or stand posts, or it may place such public hydrants or stand-poses under the charge of any person who may realize from each consumer such fee as the Development Authority may determine.(3)The Development Authority 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 may factory, workshop, trade premises or place of business, situated in or near a street in which a water-main is laid, the Development Authority shall fix such hydrants to be used only for extinguishing fire.(4)The operation and maintenance of hydrants for extinguishing fire shall be in accordance with such procedure as may be prescribed.
