Section 95(2) in New Town, Kolkata Development Authority Act, 2007
(2)The Development Authority may, if it thinks fit so to do, take charge of all communication-pipes and fittings of any existing private service connected with water-supply system within the area of New Town, Kolkata, up to an including the stop-cock nearest to the doorstep of the concerned premises and such communication-pipes and fittings shall thereafter vest in, and, shall be maintained at the expense of, the Development Authority as part of the water-works of the Development Authority.
