Section 237 in The Calcutta Municipal Corporation Act, 1980
237. Water-supply through hydrants, stand-posts or other conveniences. -
(1)The Municipal Commissioner may, with the prior approval of the Mayor-in-Council, erect hydrants or [standposts for supply] [Words substituted by W.B. Act 13 of 1984.] wholesome water to the public within Calcutta through other conveniences:Provided that for the purpose of safety, maintenance and regulation of use of such public hydrant or standpost, it may be placed under the charge of any person who may realize from each consumer such fee as the Mayor-in-Council may, from time to time, determine :Provided further that the Corporation may, by regulations, control the functions of such person.(2)The Municipal Commissioner may, with the prior approval of the Mayor-in-Council, close a public hydrant or standpost or close other convenience when it is no longer required for the supply of wholesome water to the public.
