Section 234A in The Calcutta Municipal Corporation Act, 1980
234A. [ Recovery of fee for supply of water by owner from occupier. - [Sections 234A to 234C inserted by W.B. Act 26 of 1997.]
The owner of a part of flat of a building for which fee for supply of water is charged may recover the entire amount of such fee from the occupier thereof who uses it for residential purpose or otherwise :]Provided that if there is more than one such occupier, the amount of fee for supply of water may be apportioned or recovered from each such occupier in such proportion as the annual value of the portion occupied by him bears to the total annual value of the building comprising such part or flat.
