Section 53(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(3)The expense of cutting off the connection or of turning off the water and of restoring the same as determined by the General Manager in any case referred to in sub-section (1) shall be paid by the owner or occupier of the premises:Provided that no charge for such expense shall be made in the case maintained in clause (a) of the said sub-section.
