Section 156(1) in The Asansol Municipal Corporation Act, 1990.
(1)The Corporation shall, within the limits of its capacity, provide for the supply of-(a)filtered water in all parts of Asansol for domestic purposes, and(b)unfiltered water for the purpose of street-watering, flushing of municipal drains, public privy and urinals, gully pits andextinguishing fire.
