Section 183 in Haryana Municipal Corporation Act, 1994
183. Public gratuitous water supply.
(1)The Commissioner may, the approval of the Corporation, may provide gratuitous supply of wholesome water to the public within the municipal area and may, for that purpose, erect public hydrants or other convenience.(2)The Commissioner may, with like approval, close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.
