Section 47 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
47. Power to direct the owner to obtain supply and lay down pipes, hydrants, etc., in certain cases. -
When any premises are without supply of water the General Manager may by written notice require the owner of such premises to obtain such supply and for that purpose provide at the cost of such owner such pipes, hydrants, stake-posts and other fittings and execute such other works as the General Manager may decide :Provided that -(a)the cost of executing the said works beyond seventy meters from the premises shall be paid out of the fund of the Authority; and(b)if the General Manager is satisfied that the owner is unable to bear the whole or any part of the cost of even such portion of the said works as is within seventy meters from the premises, he may, with the approval of the Board, direct that the whole or such part of the cost be paid from the fund of the Authority.
