Section 234(3) in Kolkata Municipal Corporation Act, 1980
(3)Without prejudice to the provisions of sub-section (1), the Municipal Commissioner shall, for the purpose of securing, that, so far as is reasonably practicable, a sufficient supply of wholesome water for domestic purposes is available to every house and every public place, exercise his powers, under this Act, or requiring the owner of such house or public place to provide a supply of water thereto.
