Section 21 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
21.
The water supplied from the tap connection for domestic use should not be used for any other purpose without the written prior permission of the Commissioner. If such use by the owner of the house or the tenant comes to the knowledge of the Commissioner or the Commissioner has reason to believe in the existence of such use, he can ask the person concerned to pay the charges under bye-laws No. 12 for use of water other than domestic* purpose as per the particulars gathered by him from a particular date,and f if the owner of the house or tenant fails to pay the said charges, the Commissioner can order the disconnection of the water supply.
