Section 202 in The City of Nagpur Corporation Act, 1948
202. Making connections with municipal water works.
- Where an application under section 201 has been received, all necessary communication-pipes and fittings shall be supplied by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and the work of laying and applying such communication-pipes and fittings shall be executed by municipal agency under the [Commissioner's] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] orders; but the cost of making any such connection and of all communication pipes and fittings so supplied and of all work so executed, shall be paid by the owner or the person making such application. The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall provide a meter and charge rent for the same.
