Section 200 in The Coimbatore City Municipal Corporation Act, 1981
200. Private water-supply for domestic consumption and use and powers of Commissioner to enforce provision of water-supply.
(1)The Commissioner may, on application by the owner or occupier of am building arrange, in accordance with the by-laws, to supply water thereto for domestic consumption and use:Provided that the Commissioner shall, not without the sanction of the standing committee, agree to supply water to any building assessed at an annual value of less than one hundred and twenty rupees.(2)Whenever it appears to the Commissioner that any dwelling house assessed at an annual value of not less than one hundred and twenty rupees is without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than thirty metres distance from any part of such building, the Commissioner may, by notice, require the owner to obtain such supply and to execute all such works as maybe necessary for that purpose in accordance with the by-laws.(3)It shall not be lawful for the owner for any dwelling house assessed at an annual value of not less than one hundred and twenty rupees which maybe constructed or re-constructed after the commencement of this Act, to occupy it or cause or permit it to be occupied until he has obtained a certificate from the Commissioner that there is provided within or within a reasonable distance of the house such a supply of wholesome water as appears to the Commissioner to be sufficient for domestic consumption and use of the inmates of the house.(4)Where on any land there are two or more super-structures the annual value of each of which is less than one hundred and twenty rupees and the owner of the land is not the owner of all the super-structures, the Commissioner may, if it appears to him that the super-structures are without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than thirty metres distant from any part of any such superstructure, by notice, require the owner of the land to obtain such supply.(5)For all water supplied under this section, in excess of a maximum determined by regulations of the standing committee, payment shall be made at such times and under such conditions as may be laid down in such regulations 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, or tanks or for any ornamental or mechanical purpose;(e)for animals, where they are kept for sale or hire or for the sale of their produce or any preparation therefrom; or(f)for washing vehicles where they are kept for sale or hire, but shall be deemed to include a supply -(i)for flushing latrines or drains;(ii)for all baths other than swimming baths or public baths;(iii)for the consumption and use of inmates of hotels, lodging houses and residential clubs and for baths used by such inmates; or(iv)for the consumption and use of persons resorting to theatres and cinemas.Private Water-Supply For Non-Domestic Purposes
