Section 20 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
20.
The Commissioner (or) the persons authorized by the Commissioner is empowered to remove the water pipe or other connections to the house connection for examining the condition of the connection. If the pipes oil other connections are found to be defective, the Commissioner will give a notice of one month's time for rectifying the defect, or putting new pipes in the place of defective ones. If the defect is not rectified within the time granted by the Commissioner or if it comes to the notice of the Commission that there will be wastage of drinking water or the purity of the water is likely to be spoiled, the Commissioner can get the defect rectified through the Corporation officials and recover the cost from the owner of the house; or tenant or the Commissioner can cause stoppage of water to the house; connection, after disconnection of the water supply.
