Section 201 in The Coimbatore City Municipal Corporation Act, 1981
201. Commissioner's power to supply water for non-domestic purposes at rates fixed by the standing committee.
(1)The Commissioner may, with the sanction of the standing committee, supply water for any purpose other than domestic consumption and use on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.(2)For all water supplied under sub-section (1), payment shall be made at such rates and such conditions shall be imposed as may be laid down by the standing committee by general or special order and the amount shall be recoverable in the same manner as the property tax.Supply In Special Cases
