Section 45(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)Whenever it appears to the authorised authority that any building [assessed to property tax] [Substituted for the expression 'assessed to an annual value of not less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] 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 distant from any part of such building, the authorised authority may by notice require the owner to obtain such supply and to execute all such works as may be necessary for that purpose at the cost of the owner.
