Section 217 in West Bengal Municipal Corporation Act, 2006
217. Use for unfiltered water.
(1)Unfiltered water shall be used for the following purposes:-(a)extinguishing of fire:(b)street watering;(c)flushing drains of the Corporation, gully-pits, public privies and urinals.(2)Unfiltered water may also be used, free of charge,-(a)for flushing privies and urinals in private premises connected with sewers:(b)for flushing of drains in private premises.(3)Unfiltered water shall not be used for domestic purposes or, without the permission, in writing, of the Commissioner, for any purposes other than those specified in sub-section (1) and sub-section (2).(4)Notwithstanding anything contained hereinbefore in this chapter, wholesome water may be used in lieu of unfiltered water for non-domestic purposes where the supply of unfiltered water is not available for the time being.
