Section 433(5) in The Madurai City Municipal Corporation Act, 1971
(5)(a)for the use of public tanks, wells, conduits and other places or works for water-supply;(b)for the regulation of public bathing, washing and the like;(c)for the maintenance and protection of the water-supply system and the protection of water-supply from contamination;(d)for the terms and conditions on which house connections with the corporation water-supply mains may be made, for their alteration and repair and for their being kept in proper order;(e)for supply of water for domestic consumption and use;(f)for the prevention of waste of water;(g)for the measurement of water;(h)for the compulsory provision of cistern and meters;(i)for the supply of water in case of fire;
