Section 203(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Where a connection for the supply of water is made at the instance of the Commissioner, he may require the owner or occupier concerned to pay-(a)the cost of making the connection;(b)the cost of the metre, if any or such rent in respect thereof as may be fixed by the council; and(c)the charge for fixing the metre, if any.
