Section 45(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)The supply of water under sub-section (1) shall include supply, free of charge, of water for domestic purposes through public stand-posts for which the Authority may erect such stand-posts at such convenient places as it may consider necessary. The Authority shall also, until such time as it may consider necessary, continue to maintain the existing hand - operated public tube-wells belonging to a municipal corporation or municipality and vested in it under section 23.
