Section 306(3) in Tamil Nadu District Municipalities Act, 1920
(3)[(a) for the use of public tanks, wells, conduits and other places or works for water-supply;] [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](b)for the regulation of public bathing, washing and the like;(c)[ for the maintenance and protection of the water-supply system,- and the protection of the water-supply from contamination;] [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](d)for the conditions on which house-connexions with the council's water-supply mains may be made; for their alteration and repair and for their being kept in proper order;(e)for supply of water for domestic consumption and use;(f)for the prevention of waste of water;(g)for the measurement of water;(h)for the compulsory provision of cisterns and meters;(i)for the supply of water in case of fire;
