Section 272 in The Calcutta Municipal Corporation Act, 1980
272. Use of unfiltered water. -
(1)Unfiltered water shall be used for the following purposes :-(a)extinguishing of fire;(b)street watering;(c)flushing of drains of the Corporation, gully-pits, public privies and urinals;(2)unfiltered water may also be used, free of charge,-(a)for flushing privies and urinals in private premises connected with sewers;(b)for flushing of drains in private premises;[* * * * * * * *] [Clause (c) omitted by W.B. Act 6 of 1993.](3)Unfiltered water shall not be used for domestic purposes or, without the written permission of the Municipal Commissioner, for any purposes other than those specified in sub-sections (1) and (2).(4)Notwithstanding anything contained hereinbefore in this Chapter, wholesome water may be used in lieu of unfiltered water for non-domestic purposes where the supply of unfiltered water is not available for the time being.
