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State of West Bengal - Section

Section 231 in West Bengal Municipal Act, 1993

231. Power to permit connection to houses and lands.

(1)Subject to such conditions and restrictions as may be prescribed and such terms as the Chairman-in-Council may, from time to time, determine, the Chairman-in-Council may, on the application of the owner or the occupier of any house or land in respect of which property tax [or provisional property tax determined under sub-section (5) of section 114] [Inserted by section 12 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] is paid, make or cause or permit to be made communication or connection from any main, service-main or distribution pipe, belonging to the Municipality or from any channel maintained, owned or vested in the Municipality.
(2)The Chairman-in-Council may require the amount necessary for the execution of any work under this section and other charges or fees, if any, to be paid or deposited before such work is executed by it.[232. Power to require water supply to be taken. - (1) If, at any time, it appears to the Chairman-in-Council that any building or land in the municipal area is without a proper supply of wholesome water, the Chairman may, by written notice, require the owner or the lessee or the occupier of the building or the land, or any person having any interest therein, as the case may be, to obtain from municipal water-mains such quantity of water as may be adequate for the requirement of the person usually occupying or employed upon the building or the land, and provide connection pipes of such size, materials and description, and take such necessary steps for the purpose, as may be provided by regulations within such period as may be specified in the notice.
(2)On receipt of the written notice under sub-section (1), the owner or the lessee or the occupier of the building or the land, or the other person having an interest therein, as the case may be, shall-
(a)obtain from the municipal water-mains such quantity of water as may be adequate for the requirement of the persons usually occupying in, or employed upon, the building or the land, as the case may be, and
(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations,
within such period as specified in the notice.
(3)If the owner or the lessee or the occupier of the building or the land or the other person, as the case may be, having an interest therein, does not comply with the notice within the period specified therein, the Board of Councilors shall-
(a)obtain from the municipal water-mains such quantity of water as may be adequate for the requirement of the persons occupying in or employed upon, the building or the land, as the case may be, and
(b)provide connection pipes of such size, materials and description and take such necessary steps for the purpose, as may be provided by regulations,
and the cost incurred therefor by the Board of Councilors shall be recovered from the owner or the occupier of the building of the land or the other person having an interest therein, as the case may be, as an arrear of tax under this Act.] [Substituted by section 34 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002]
232. Power to require water supply to be taken.- If, at any time, it appears to the Chairman-in-Council that any building or and in the municipal area is without a proper supply of wholesome water, the Chairman may, by written notice, require the owner or the lessee or the occupier of the building or the land, as the case may be. to obtain from municipal water-mains such quantity of water as may be adequate for the requirement of the persons usually occupying or employed upon the building or the land, and provide communication pipes of such size, materials and description, and take such necessary steps for the purpose, as may be provided by regulations.