Section 196 in The Coimbatore City Municipal Corporation Act, 1981
196. Provision of gratuitous supply of drinking water.
(1)The corporation shall provide a supply of whole-some drinking water within the City and shall erect sufficient stand-pipes, fountains or other conveniences for the gratuitous supply of water.(2)The corporation shall, as far as possible, make adequate provision that such supply is continuous throughout the year.
