Section 75(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)The cost of cleansing or disinfecting under sub-section (1) shall be paid by the owner or occupier of the tank, pool or well and shall, in case of default, be recoverable as arrear of water-charge; provided that if the General Manager is satisfied that such owner or occupier has no means to pay, he may, with the previous approval of the Board, direct that such cost be paid from the fund of the Authority.
