Section 29 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
29.
If there is any deficiency of water in a storage point of the distribution of water or if that it comes to the notice of the Corporation authorities drinking water intended for domestic or non-domes tic purposes has been put to wrong use or if such water supply connections were deliberately damaged, then the Corporation Commissioner has a right to disconnect the supply on 24 hours notice. The Corporation Council or the Commissioner will not in any way be responsible for the loss or inconvenience caused in this connection.
