Section 230 in Gauhati Municipal Corporation Act, 1971
230. Water Supply to the public.
(1)The Commissioner shall provide gratuitous supply of wholesome water to the public within the city and may for the purpose, erect public hydrants or other conveniences.(2)The Commissioner may close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.Drainage and Sewage
