Section 159 in The Chandernagore Municipal Corporation Act, 1990
159. 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 Chandernagore for domestic purposes, and(b)unfiltered water for the purpose of street-watering, flushing of municipal drains, public privy and urinals, gully pits and extinguishing 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.
