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[Cites 0, Cited by 1] [Section 238] [Entire Act]

State of West Bengal - Subsection

Section 238(1) in West Bengal Municipal Act, 1993

(1)No person, being the occupier of any premises to which water is supplied by the Board of Councilors under this Chapter, shall, on account of negligence or other circumstances under the control of the said occupier, allow the water to be wasted, or allow the pipes, works or fittings for the supply of water in his premises to be out of repair causing thereby waste of water.