Section 14 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
14.
If for any portion of the quarter of the year, the water is not utilised, there will not be any proportionate remission of water charges. If for the entire period of the quarter of the year, water is not used, the Commissioner has powers for remission of the charges, but the Commissioner must be duly informed about the non-use of the water in advance, by a written communication and the water supply disconnected temporarily. In such a case, a sum of Rs. 250 for disconnection and another sum of Rs. 250 for re-connection will be collected every time.The quarter of the year referred to in the above bye-laws means 3 months or 90 days.
