Section 205(2) in West Bengal Municipal Corporation Act, 2006
(2)The Corporation may, with due regard to the size of the population and the technical compulsions, if any, and after taking into account the capacity approved by it for non-domestic purposes, regulate the supply of wholesome water in an area in such manner as may ensure that there is equitable distribution of available wholesome water throughout the Corporation area:Provided that the decision of the Corporation on any matter relating to the supply of wholesome water in an area shall be final.
