Section 260 in The Calcutta Municipal Corporation Act, 1980
260. Municipal Water Supply, Sewerage and Drainage Code. -
(1)All private connections of premises to the service mains of the Corporation for the supply of water thereto and all pipes, taps and other water-fitting used for such supply shall be made, maintained and regulated in accordance with and subject to such regulations as may be made in this behalf, and such regulations shall form a part of a Municipal Water Supply, Sewerage and Drainage Code :Provided that in making such regulations, due regard shall be given to the relevant codes relating to water supply and other matters related thereto, published by the Indian Standards Institution from time to time :Provided further that in the absence of any such regulations, the provisions of the relevant codes of the Indian Standards Institution shall apply.(2)The regulations shall specify the requirements with which an owner, lessee or occupier of any premises who desires to have a supply of water from the Corporation shall comply.(3)The regulations shall provide for inspection of premises by the Municipal Commissioner to ascertain compliance with the provisions of subsection (1) and for testing any water-fittings, used in connection with water supplied by the Corporation.F. Water-Meters
