Section 203 in The Coimbatore City Municipal Corporation Act, 1981
203. Cost of making house connection and of metre.
- Where an owner or occupier applies for a connection for the supply of water he shall pay the cost of making such connection as well as the cost of the metre, if any, and the charge for fixing.(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.(3)Where, at the instance of the Commissioner a metre is, fixed to any connection for the supply of water, he may require the owner or occupier concerned to pay -(a)the cost of the metre or such rent in respect thereof as may be fixed by the council; and(b)the charge for fixing the metre.(4)All sums payable under sub-section (1), sub-section (2), Or sub-section (3) shall be recoverable in the same manner as the property tax.(5)Where an occupier has paid the cost of a metre or of fixing the same, he shall, unless the metre has been fixed as part of a connection for which he has applied be entitled to recover such cost from the owner and may deduct it from the rent then or thereafter due by him to the owner.Cutting off Water-Supply
