Section 5 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
5. Connections to sewers.
(a)No connection with any sewer of the Board shall be made, renewed, altered or extended unless the certificate specified in regulation 6(a) has been obtained by the applicant.(b)In every case, pipes and fitting, from the last chamber within the applicant's premises up to the street sewer or manhole shall be supplied by the party according to specifications prescribed by the Board from time to time and the work of laying such pipes and fitting shall be executed by authorised authority provided however that the cost of making such connection and the cost of all road portion pipes and fitting so supplied and the cost of all works so executed shall be paid in advance by the applicant but such pipes and fitting shall be deemed to be the property of the Board.
