Section 17 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
17. Power of the Corporation.
- (i) The Corporation reserves to itself the right to exempt any service connection from adherence to provisions of these rules.(ii)The Corporation shall, with the concurrence of the Government, have the powers to amend, modify or revise these bye-laws.(iii)The Commissioner of the Corporation may, at any time, remove any fitting connected with any service connection for the purpose of examining the condition of it or for repairing such fittings.(iv)Notwithstanding anything contained in the bye-laws that may previously be in force on the day the aforesaid by-laws take effect, the Corporation shall have powers to make all service connections granted prior to these by-laws confirm to the bye-laws as adopted or as amended, from time to time.(v)Notwithstanding anything contained in the by-laws, the Corporation reserves the right to supply water either by lorry load or in carts to any one at such rates as maybe fixed by the Commissioner of Corporation, from time to time.(vi)All service connections in existence on the date of coming into force of these by-laws shall be recognised valid as though they had been granted under these by-laws and subject to the rates in the by-laws from the date of these bylaws coming into force.(vii)The Commissioner of the Corporation may direct that any private latrine, urinal or water closet which is connected for water from Corporation waterworks, shall be provided with a cistern of such size to description and be located in such a position as he may decide.
