Section 15 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
15. Metering of the system.
- (i) All connection shall be metered.(ii)Where the existing connection is on tap system, the same should be converted forthwith into metered system. This shall not apply to buildings owned by Corporation.(iii)When the meter is supplied by the Corporation a monthly rent of Rs. 5 (Rupees five) shall be collected towards hiring charges.(iv)The meter shall be under the lock and key of the owner/ tenant.(v)The meter shall be read and recorded at intervals as decided by the Commissioner of the Corporation.
