Section 45(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)It shall not be lawful for the owner of any dwelling house [each of which is assessed to property tax] [Substituted for the expression 'the annual value of each of which is less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).], to occupy it or cause or permit it to be occupied until he has obtained a certificate from the authorised authority that there is provision within or within a reasonable distance of the house for supply of wholesome water for domestic consumption and use of the inmates of the house.
