Section 234(1) in Kolkata Municipal Corporation Act, 1980
(1)It shall be the duty of the Corporation to take steps from time to time(a)for ascertaining the sufficiency and wholesomeness of water supplied within Kolkata;(b)for providing a supply of wholesome water in pipes to every part of Kolkata in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that the Corporation shall not be required to do anything which is not practicable at a reasonable cost or to provide such a supply to any part of Kolkata where such a supply is already available at such point or points aforesaid :[Provided that the Corporation may, at any time, levy an annual fee at such rate as may be fixed by regulations, or as stated in the budget estimate under sub-section (3) of section 131, in this behalf, on the owner or the occupier of, or on the person liable to pay [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1994 (West Bengal Act 32 of 1994), w.e.f. 11.5.1994.] on, any house to which such supply of wholesome water is made :[Provided further that the Corporation may levy annual fee on the basis of annual valuation of buildings or premises in a graded manner, at such rates, as may be determined by the Corporation by regulations, but such rate shall not exceed ten per cent of the annual valuation as may be so determined or separately calculated in respect of the premises or building or portion thereof] [Substituted by section 8 of the Kolkata Municipal Corporation (Amendment) Act, 2003 (West Bengal Act 39 of 2003), w.e.f. 16.2004.]][Explanation I.Supply of water shall include supply through service mains of the Corporation or through tube well allowed to be sunk within the premises or both or procured from any other municipal source. [Explanations I and II added by section 19(1)(b) of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]Explanation II"House" includes a building, flat as defined in the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 (West Bengal Act No. 20 of 1993), or apartment as defined in the West Bengal Apartment Ownership Act, 1972 (West Bengal Act No. 16 of 1972);](c)for providing, as far as possible, a supply of wholesome water otherwise than in pipes to every part of Kolkata in which there are houses, for domestic purposes of the occupants thereof and to which it is not practicable to provide a supply in pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.
