Section 199 in The Madurai City Municipal Corporation Act, 1971
199. Control over house connections.
- All house connections, whether within or without the premises to which they belong, with the corporations water-supply mains shall be under the control of the corporation, but shall be altered, repaired and kept in proper order, at the expenses of the owner of the premises to which they belong, or for the use of which they were constructed and in conformity with by-laws made in that behalf.
