234A. [ Supply of water from Government water-supply to the Board.- [Inserted by Act 24 of 1936, Section 59]
(1)Where in any cantonment there is a water-supply such as is referred to in sub-section (1) of section 233, the Board may [and so long as the Board is unable to provide a water-supply of its own, it shall] receive from the Military Engineer Services or the Public Works Department, as the case may be, at such point or points as may be agreed upon between the Board and the Officer, a supply of water adequate to the requirements for domestic use of all persons in the cantonment other than entitled consumers.(2)Any supply of water received under sub-section (1) shall be a bulk supply and the Board shall make such payments to the Officer for all water so received as may be agreed upon between the Board and the Officer, or, in default of such agreement, as may be determined by the Central Government to be reasonable having regard to the actual cost of supplying the water in the cantonment and the rate charged for water in any adjacent municipality:Provided that, notwithstanding anything contained in this Act the Board shall not charge for the supply to persons in the cantonment of water received by the Board under this section a rate calculated to produce more than the sum of the payments made to the Officer for water received and the actual cost of the supply thereof by the Board to consumers.(3)If any dispute arises between the Board and the Officer regarding the amount of water adequate to the requirements of person in the cantonment other than entitled consumers, the dispute shall be referred to the Central Government whose decision shall be final].
