Section 233 in The Calcutta Municipal Corporation Act, 1980
233. Definitions. -
In this Chapter, unless the context otherwise requires,-(1)"main" means a trunk main, or reserve main, or service main, as the case may be, in a given context;(2)"reserve main" means a main laid by the Corporation for the purpose of giving a general supply of water as distinct from a supply to individual consumers and includes any apparatus used in connection with such main;(3)"service main" means so much of any main for supplying water from a reserve main to any premises as is subject to water pressure from that reserve main or would be so subject but for the closing of some tap;(4)"supply pipe" means so much of any pipe for supplying water from a service main to any premises as is subject to water pressure from that main or would be so subject but for the closing of some tap;(5)"trunk main" means a main constructed for the purpose of conveying water from a source of supply to a filter or reservoir or from one filter or reservoir to another filter or reservoir, or for the purpose of conveying water in bulk, from one part of the limits of supply to another part of those limits, or for the purpose of giving or taking a supply of water in bulk;(6)"water fittings" includes pipes (other than mains), taps, cocks, valves, ferrules, meters, cisterns, baths and other similar apparatus used in connection with the supply and use of water.B. Functions in relation to water supply
