Section 37 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
37. Calculation of charges for water supply. -
(1)For calculating the amount payable by the owner of any premises for consumption of water, the Authority may determine the quantity consumed on the basis of readings recorded by a meter attached to the premises.(2)Until meters can be attached to any premises, the Authority may, in such manner as may be provided by regulations, determine the average consumption of water on the basis of the pressure of water supply, the number and size of water taps and the size of ferrules, if any, used in the premises, and may determine the amount payable on the basis of such average consumption.(3)For calculating the amount payable by a local or public authority for consumption of water -(i)in any place of public resort, the quantity of water consumed may be determined in the manner specified in sub-sections (1) and (2), and(ii)through street hydrants and fire hydrants within its jurisdiction, the quantify of water consumed may, in such manner as may be provided by regulations, be determined by the Authority on the basis of the number of such hydrants, the pressure of water-supply and the diameter and size of pipes and fittings connecting the hydrants with the mains of the Authority.(4)Meters shall be installed and owned by the Authority and cost thereof shall be paid out of the fund of the Authority:Provided, however, that the Authority may realise for the meters such charge as it may from time to time specify by regulations.Explanation. - In this section the expression "owner" includes an occupier where the premises or any part of it is in the occupation of such occupier and a separate water-supply connection stands in his name.
