Section 249(3) in The Calcutta Municipal Corporation Act, 1980
(3)[ Notwithstanding anything contained in section 248 or in the foregoing provisions of this section, the owner of a tubewell shall be exempted from payment of any fee for renewal of annual licence for the tubewell if any fee for supply of water is charged under this Chapter.] [Sub-section (3) inserted by W.B. Act 26 of 1997.]
