Section 260(1) in The Calcutta Municipal Corporation Act, 1980
(1)All private connections of premises to the service mains of the Corporation for the supply of water thereto and all pipes, taps and other water-fitting used for such supply shall be made, maintained and regulated in accordance with and subject to such regulations as may be made in this behalf, and such regulations shall form a part of a Municipal Water Supply, Sewerage and Drainage Code :Provided that in making such regulations, due regard shall be given to the relevant codes relating to water supply and other matters related thereto, published by the Indian Standards Institution from time to time :Provided further that in the absence of any such regulations, the provisions of the relevant codes of the Indian Standards Institution shall apply.
