Section 18 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
18. Special Powers.
- (i) The Commissioner of the Corporation reserves to himself the right to cut all water-supply for domestic or non-domestic, commercial or industrial purposes after giving 24 hours notice, if in his opinion, there is any scarcity of water at the sources or there is any danger to public health.(ii)The Commissioner of the Corporation shall have powers to cut off, after giving 24 hours notice to the owner or occupier, any supply of any kind which, in his opinion, is misusing the supply or when any fittings are wilfully or negligently damaged.(iii)In case of disconnection, neither the Corporation nor the Commissioner of the Corporation shall be liable for any damage.
