Section 20(11) in Tamil Nadu Combined Development and Building Rules, 2019
(11)Connection to the sewer or water mains or electricity:(a)Temporary connection for water, electricity or sewer, permitted for the purpose of facilitating the construction, shall not be allowed to continue in the premises after completion of the building construction.(b)No connection to the water mains or sewer line or electricity distribution line with a building shall be made without the prior permission of the authority and without obtaining completion certificate.(c)In case the use is changed or unauthorized construction is made, the authority is authorised to discontinue such services or cause discontinuance of such service.
