Section 1 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
1.
Under section 432 of the Tamil Nadu Tirunelveli Corporation Act and the Rules made thereunder as amended, every owner of the house or its occupier with the consent letter of the owner is mandated to send an application in Form A for getting house connection accompanied by an estimate for the provision of water connection. Such owner or occupier should also remit a registration fee of Rs. 100 and send the application along with the particulars of remittance, to the Commissioner of the Corporation. The application will be duly entered according to the date of receipt of the same and the house connections will be given according to seniority. Such applicant should also remit such amount of deposit and estimate amounts as fixed by the Corporation and start the work after getting necessary' permission from the Corporation. The registration fee will not be refunded on any account.A. 15% on the overall estimate amount for the provision of drinking water connection will be collected as centage and inspection charges. A minimum amount of Rs. 750 will be collected towards inspection charges.B. For drinking water supply connection in respect of Government building, it is not necessary to remit the deposit and other amounts in advance. They shall be remitted after the issue of permission for the connection.C. Except for deposit amount, the charges collected will not be refunded. The deposits also will not carry any interest.D. Whenever the Highways road has to be dug up or damage caused to it in the process of laying pipe lines to facilitate house-connections to the houses the owners or occupiers should repair such Highway road at their own cost aS suggested and advised by the Engineers and to their satisfaction. Then only the water supply house service connection will be given.E. The articles required in connection with the provision of new water supply connection should conform to the parameters fixed by Indian Standard Institute.F. The house connection work should be undertaken by the house owner himself by employing qualified plumber at their own cost, and such work should be done up to distribution main.
