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State of Tamilnadu - Section

Section 2 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

2.

In the case of new water supply connections for residential or non-residential purposes, meters will be fixed and as per the meter reading showing the quantity of water consumed, charges will be collected. For the existing water supply connections where no meter is fixed and charges are collected on tap rate basis, a notice will be issued informing the consumer to get meter fixed up within 60 days and the water supply connection will be charged under meter category. Non-compliance will lead to disconnection of water supply without any further notice.