Section 131(3) in Tamil Nadu District Municipalities Act, 1920
(3)The cost of making the connection and the cost or hire of meters shall be borne by the owner or applicant and shall be recoverable in the same manner as the property tax.Explanation. - Supply of water for domestic consumption and use shall not be deemed to include a supply-(a)for any trade, manufacture or business,(b)for gardens or for purposes of irrigation,(c)for building purposes,(d)for fountains, swimming baths, public baths, within the municipality or for any ornamental or mechanical purpose,(e)for animals, or for washing vehicles, where such animals or vehicles are kept for sale or hire;but shall be deemed to include a supply -(a)for flushing latrines,(b)for all baths other than swimming baths or public baths,(c)for the consumption and use of inmates of hotels, boarding-houses and the like and for baths used by such inmates.
