Section 219 in Gauhati Municipal Corporation Act, 1971
219. In connection with municipal water-work.
- Where an application under section 218 has been received, all necessary communication pipes and fittings shall be supplied by the Commissioner and the work of laying and applying such communication pipes and fitting shall be executed by municipal agency under the Commissioner's order; but the cost of making any such connection and of all communication-pipes and fittings so supplied and of all works so executed shall be paid by the person making such application.
