Section 201 in The City of Nagpur Corporation Act, 1948
201. Supply of water.
(1)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may supply water for any purpose on receiving [either from the owner or the occupier of any premises,] [These words were inserted by Maharashtra 42 of 1976, Section 25.] a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.(2)The supply of water shall be made upon such terms and conditions as to payment and quantity and for such period, as the Corporation may prescribe in this behalf.
