Section 96 in New Town, Kolkata Development Authority Act, 2007
96. Owner to bear expenses of repairs of works connected with the supply of water.
- Except in the case of any special agreement to-the contrary; the owner of any premises shall bear the expenses of repairs of all works connected with the supply of water thereto and, if he fails to do so, the occupier may, after giving the owner and the Chairman three days notice, in writing, in-such Form as may be approved by the Development Authority himself have the repairs done and deduct the expenses for such repairs, from any rent due from him to the owner in respect of such premises.
