Section 42 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
42. Water supply system.
(1)The Board shall provide or arrange for the provision of a sufficient supply of drinking water for consumption by the inhabitants of the Chennai Metropolitan Area.(2)The Board shall, as far as may be practicable, make adequate provision for securing that the water supplied for drinking purposes is at all times wholesome and fit for human consumption.(3)The Board may also provide or arrange for the provision of a sufficient supply of water for other domestic or non-domestic purposes except irrigation:Provided that the water supplied under this sub-section may be different in quality to water supplied for drinking purposes.(4)The Board may regulate the hours, quantity and pressure of water supply.(5)No person shall use water supplied by the Board except as authorised by this Act or any regulation or other instrument made thereunder.(6)The Board shall furnish to the Government at such time as the Government may determine reports on the quality of the water supplied by it or available in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area.
