Section 46(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)All house-connections, whether within or without the premises to which they belong, with the Board's water supply mams shall be under the control of the Board, but shall be altered, repaired and kept in proper order, at the expense of the owner of the premises to which they belong, or for the use of which they were constructed:Provided that the expenses of such alteration, repair or maintenance outside the premises shall be borne by the Board.
