Section 200(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Whenever it appears to the Commissioner that any dwelling house assessed at an annual value of not less than one hundred and twenty rupees is without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than thirty metres distance from any part of such building, the Commissioner may, by notice, require the owner to obtain such supply and to execute all such works as maybe necessary for that purpose in accordance with the by-laws.
