Section 272 in Kolkata 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;[ xxx ] [[Clause (c) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1993 (West Bengal Act No. 6 of 1993) which stood:(c)for cleanising garages and washing vehicles.]](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.
