36. Bulk water supply to New Delhi Municipal Council and Delhi Cantonment Board, Military Engineering Services.
-The Board shall be bound to supply to the New Delhi Municipal Council and Delhi Cantonment Board,Military Engineering Service, at the place or places at which immediately before the commencement of this Act, the Delhi Water Supply and Sewage Disposal Undertaking constituted under the Delhi Municipal Corporation Act, 1957 used to supply to that Council or that Military Engineering Services, or at such place or places as may be agreed upon, water in bulk up to the quantity demanded by the said Council or Delhi Cantonment Board, Military Engineering Services, subject to the availability of supply as determined by the Board:Provided that the quantity of water supplied to the New Delhi Municipal Council and Cantonment area, shall not, except with the previous permission of the Central Government, be less than the quantity supplied immediately before the commencement of this Act.
