Section 234(1) in The Calcutta Municipal Corporation Act, 1980
(1)It shall be the duty of the Corporation to take steps from time to time-(a)for ascertaining the sufficiency and wholesomeness of water supplied within Calcutta;(b)for providing a supply of wholesome water in pipes to every part of Calcutta in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that the Corporation shall not be required to do anything which is not practicable at a reasonable cost or to provide such a supply to any part of Calcutta where such a supply is already available at such point or points aforesaid :[Provided that the Corporation may, at any time, levy an annualfee at such rate as may be fixed by regulations, or as stated in the budget estimate under sub-section (3) of section 131, in this behalf, on the owner or the occupier of, or on the person liable to pay consolidated rate on, any house to which such supply of wholesome water is made :] [Firstly a proviso was added by W.B. Act 32 of 1983. Then the present provisos were substituted by W.B. Act 32 of 1994.][Provided further that till such time as the Corporation provides any water-meter and attaches the same to the supply pipe in any premises or building connected with the service mains of the Corporation, or where such water-meter goes out of order, or where there is a dispute about the proper operation of such water-meter, the annual fee as aforesaid may be levied on the basis of] [Firstly a proviso was added by W.B. Act 32 of 1983. Then the present provisos were substituted by W.B. Act 32 of 1994.][the annual valuation of such premises or building in a graded manner at such rate as may be determined by the Corporation by regulations, but such rate shall not exceed ten per cent, of the annual valuation as may be so determined or separately calculated in respect of the premises or building or portion thereof.] [Words substituted by W.B. Act 26 of 1997.][Explanation I.-] [Explanations inserted by W.B. Act 26 of 1997.] Supply of water shall include supply through service mains of the Corporation or through tubewell allowed to be sunk within the premises or both or procured from any other municipal source.[Explanation II.-] [Explanations inserted by W.B. Act 26 of 1997.] "House" includes a building, flat as defined in the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993, or apartment as defined in the West Bengal Apartment Ownership Act, 1972;(c)for providing, as far as possible, a supply of wholesome water otherwise than in pipes to every part of Calcutta in which there are houses, for domestic purposes of the occupants thereof and to which it is not practicable to provide a supply in pipes at a reasonable cost and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.
