Section 156 in The Asansol Municipal Corporation Act, 1990.
156. Supply of filtered and unfiltered water. -
(1)The Corporation shall, within the limits of its capacity, provide for the supply of-(a)filtered water in all parts of Asansol for domestic purposes, and(b)unfiltered water for the purpose of street-watering, flushing of municipal drains, public privy and urinals, gully pits andextinguishing fire.(2)Notwithstanding the provisions of sub-section (1), the Corporation may supply filtered water and unfiltered water for any other purpose on such terms and conditions as may be provided by regulation made by it in this behalf.
